Section 222(222) in The Railway Protection Force Rules, 1987
222.1All cases of crime affecting railway property shall be entered at the Post where the crime is firs detected either in the "Localised Crime Register" or in the"Unlocalised Crime Register" as the case may be "Localised" crime are those crimeswhere the actual place of theft of pilferages or mis-appropriation, etc. of railwayproperty namely, booked consignment and railway material, is known or is primafacie apparent from the inspection of the scene to have take place within thejurisdiction of the post concerned while the "unlocalised" crimes are those crimeswhere the actual place of crime cannot be immediately known or cannot be thusascertained.
