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State of Odisha - Section

Section 18 in The Orissa Grama Rakshi Rules, 1969

18.

Whenever there is any information for apprehension regarding the commission of any scheduled offence or any tampering with telegraph or Railways lines or breach of Railway track or any dispute likely to lead to riot or serious affray in the Beat, the Grama Rakshi apart from taking all actions to the best of his ability to prevent and interpose for the purpose of presenting the commission of such offence or breach of the peace, as the case may be, shall as expeditiously as possible give information to the police-station and to the nearest Police Officials in respect of breach or tampering with railway tracks.