Section 11(c) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998
(c)in case the District Magistrate or Police Authorities require copies of the report, it may be sent to them, and the confidentiality of the report should be made clear to the District Magistrate Police Authorities, and the Police Authorities shall, as soon as possible, intimate the Head of the Railway Administration concerned about their decision regarding launching any prosecution.
