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Contents
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Sections
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Particulars
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Chapter I
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Preliminary
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1
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Short title and commencement
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2
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Definitions
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Chapter II
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Railway
Administrations
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3
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Zonal Railways
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4
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Appointment of General Manager
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Chapter III
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Commissioners of Railway
Safety
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5
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Appointment of Chief Commissioner of Railway Safety and Commissioners of Railway Safety
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6
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Duties of Commissioner
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7
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Power of Commissioner
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8
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Commissioner to he public servant
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9
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Facilities to be afforded to Commissioners
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10
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Annual report of Commissioners
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Chapter IV
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Construction and
Maintenance of Works
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11
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Power of railway administrations to execute all necessary works
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12
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Power to alter the position of pipe, electric supply fine, drain or sewer, etc.
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13
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Protection for Government property
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14
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Temporary entry upon land to remove obstruction, to repair or to prevent accident
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15
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Payment of amount for damage or loss
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16
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Accommodation works
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17
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Power of owner, occupier, State Government or local authority to cause additional accommodation works to be made
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18
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Fences, gates and bars
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19
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Over-bridges and under-bridges
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20
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Power of Central Government to give directions for safety
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Chapter V
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Opening of Railways
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21
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Sanction of the Central Government to the opening of railway
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22
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Formalities to be complied with before giving sanction to the opening of a railway
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23
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Sections 21 and 22 to apply to the opening of certain works
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24
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Temporary suspension of traffic
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25
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Power to close railway opened for the public carriage of passengers
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26
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Re-opening of closed railway
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27
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Use of rolling stock
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28
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Delegation of powers
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29
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Power to make rules in respect of matters in this Chapter
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Chapter VI
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Fixation of Rates
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30
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Power to fix rates
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31
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Power to classify commodities or alter rates
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32
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Power of railway administration to charge certain rates
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Chapter VII
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Railway Rates
Tribunal
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33
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Constitution of the Railway Rates Tribunal
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34
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Staff of the Tribunal
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35
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Sittings of the Tribunal
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36
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Complaints against a railway administration
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37
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Matters not within the jurisdiction of the Tribunal
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38
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Powers of the Tribunal
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39
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Reference to the Tribunal
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40
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Assistance by the Central Government
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41
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Burden of proof, etc.
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42
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Decision, etc., of the Tribunal
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43
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Bar of jurisdiction of courts
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44
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Relief’s which the Tribunal may grant
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45
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Revision of decisions given by the Tribunal
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46
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Execution of decisions or orders of the Tribunal
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47
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Report of the Central Government
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48
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Power of the Tribunal to make regulations
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Chapter VIII
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Carriage of
Passengers
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49
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Exhibition of certain timings and Tables of fires at stations
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50
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Supply of tickets on payment of fare
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51
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Provision for case in which ticket is issued for class or train not having
accommodation for additional passengers
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52
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Cancellation of ticket and refund
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53
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Prohibition against transfer of certain tickets
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54
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Exhibition and surrender of passes and ticket
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55
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Prohibition against traveling without pass or ticket
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56
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Power to refuse to carry persons suffering from infections or contagious diseases
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57
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Maximum number of passengers for each compartment
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58
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Earmarking of compartment, etc., for ladies
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59
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Communication between passengers and railway servant in charge of train
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60
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Power to make rule in respect of matters in this Chapter
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Chapter IX
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Carriage of Good
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61
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Maintenance of rate-books, etc., for carriage of goods
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62
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Conditions for receiving, etc., of goods
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63
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Provision of risk rate
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64
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Forwarding note
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65
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Railway receipt
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66
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Power to require statement relating to the description of goods
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67
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Carriage of dangerous or offensive goods
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68
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Carriage of animals suffering from infectious or contagious diseases
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69
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Deviation of route
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70
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Prohibition of undue preference
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71
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Power to give direction in regard to carriage of certain goods
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72
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Maximum carrying capacity for wagons and trucks
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73
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Punitive charge for overloading a wagon
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74
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Passing of property in the goods covered by railway receipt
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75
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Section 74 not to affect right of stoppage in transit or claims for freight
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76
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Surrender of railway receipt
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77
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Power of railway administration to deliver goods or sale proceeds thereof in certain cues
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78
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Power to measure, weigh, etc.
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79
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Weighment of consignment on request of the consignee or endorsee
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80
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Liability of railway administration for wrong delivery
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81
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Open delivery of consignments
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82
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Partial delivery of consignments
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83
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Lien for freight or any other sum due
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84
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Unclaimed consignment
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85
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Disposal of perishable consignments in certain circumstances
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86
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Sales under sections 83 to 85 not to affect the right to suit
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87
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Power to make rules in respect of matters in this Chapter
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Chapter X
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Special Provisions
as to Goods Booked to Notified Stations
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88
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Definitions
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89
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Power to declare notified stations
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90
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Disposal of unremoved goods at notified stations
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91
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Price to he paid to person entitled after deducting dues
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92
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Power to make rules in respect of matters in this Chapter
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Chapter XI
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Responsibilities tf
Railway Administrations as Carriers
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93
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General responsibility of a railway administration as carrier of goods
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94
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Goods to be loaded or delivered at a siding not belonging to a railway administration
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95
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Delay or retention in transit
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96
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Traffic passing over railways in India and railways in foreign countries
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97
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Goods carried at owner's risk rate
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98
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Goods in defective condition or defectively packed
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99
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Responsibility of a railway administration after termination of transit
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100
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Responsibility as carrier of luggage
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101
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Responsibility as a carrier of animals
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102
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Exoneration from liability in certain cases
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103
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Extent of monetary liability in respect of any consignment
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104
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Extent of liability in respect of goods carried in open wagon
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105
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Right, of railway administration to cheek contents of certain consignment or luggage
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106
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Notice of claim for compensation and refund of over charge
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107
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Applications for compensation for loss, etc., of goods
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108
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Person entitled to claim compensation
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109
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Railway administration against which application for the compensation for personal injury is to be filed
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110
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Burden of proof
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111
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Extent of liability of railway administration in respect of accidents at sea
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112
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Power to make rules in respect of matters in this Chapter
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Chapter XII
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Accident
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113
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Notice of railway accident
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114
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Inquiry by Commissioner
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115
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Inquiry by railway administration
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116
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Powers of Commissioner in relation to inquiry
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117
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Statement made before Commissioner
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118
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Procedure, etc.
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119
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No inquiry, investigation, etc., to he made if the Commission of inquiry is appointed
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120
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Inquiry into accident not covered by section 113
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121
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Returns
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122
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Power to make rules in respect of matters in this Chapter
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Chapter XIII
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Liability of Railway
Administration for Death and Injury to Passengers Due to Accident
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123
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Definitions
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124
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Extent of liability
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124A
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Compensation
on account of untoward incidents
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125
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Application for compensation
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126
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Interim relief by railway administration
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127
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Determination of compensation in respect of any injury or loss of goods
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128
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Saying as to certain rights
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129
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Power to make rules in respect of matters in this Chapter
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Chapter XIV
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Regulation of Hours
of Work and Period of Rest
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130
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Definitions
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131
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Chapter not to apply to certain railway servants
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132
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Limitation of hours of work
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133
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Grant of periodical rest
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134
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Railway servant to remain on duty
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135
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Supervisors of railway labor
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136
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Power to make rules in respect of matters in this Chapter
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Chapter XV
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Penalties and
Offences
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137
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Fraudulently traveling or attempting to travel without proper pass or ticket
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138
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Levy of excess charge and fare for traveling without proper pass or ticket or beyond authorized distance
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139
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Power to remove persons
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140
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Security for good behavior in certain cases
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141
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Needlessly interfering with means of communication in a train
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142
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Penalty for transfer of tickets
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143
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Penalty for unauthorized carrying on of business of procuring and supplying of railway tickets
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144
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Prohibition on hawking, etc., and begging
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145
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Drunkenness or nuisance
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146
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Obstructing railway servant in his duties
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147
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Trespass and refusal to desist from trespass
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148
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Penalty for making a false statement in an application for compensation
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149
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Making a false claim for compensation
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150
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Maliciously wrecking or attempting to wreck a train
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151
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Damage to or destruction of certain railway properties
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152
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Maliciously hurting or attempting to hurt persons traveling by railway
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153
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Endangering safety of persons traveling by railway by willful act or omission
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154
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Endangering safety of persons traveling by railway rash or negligent act or omission
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155
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Entering into compartment reserved or resisting entry into a compartment not reserved
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156
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Traveling on roof, step or engine of a train
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157
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Altering or defacing pass or ticket
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158
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Penalty for contravention of any of the provision of Chapter XIV
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159
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Disobedience of drivers or conductors of vehicles to directions of railway servant, etc.
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160
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Opening or breaking a level crossing gate
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161
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Negligently crossing unmanned level crossing
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162
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Entering carriage or other place reserved for females
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163
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Giving false account of goods
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164
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Unlawfully bringing dangerous goods on a railway
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165
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Unlawfully bringing offensive goods on a railway
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166
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Defacing public notices
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167
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Smoking
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168
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Provision with respect to commission of offence by the children of acts endangering safety of person traveling on railway
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169
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Levy of penalty on non-Government railway
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170
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Recovery of penalty
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171
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Section 169 or 170 not to preclude Central Government from taking any other action
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172
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Penalty for intoxication
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173
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Abandoning train, etc., without authority
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174
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Obstructing running of train, etc.
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175
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Endangering the safety of persons
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176
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Obstructing level crossing
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177
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False returns
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178
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Making a false report by a railway servant
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179
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Arrest for offences under certain sections
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180
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Arrest of persons likely to abscond, etc.
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181
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Magistrate having jurisdiction under the Act
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182
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Place of trial
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Chapter XVI
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Miscellaneous
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183
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Power to provide other transport services
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184
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Taxation on railways by local authorities
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185
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Taxation on railways for advertisement
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186
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Protection of action taken in good faith
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187
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Restriction on execution against railway property
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188
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Railway servants to be public servants for the purposes of Chapter IX and section 409 of the Indian Penal Code
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189
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Railway servants not to engage in trade
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190
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Procedure for delivery to railway administration of property detained by a railway servant
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191
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Proof of entries in records and documents
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192
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Service of notice, etc., on railway administration
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193
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Service of notice, etc., by railway administration
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194
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Presumption where notice is served by post
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195
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Representation of railway administration
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196
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Power to exempt railway from Act
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197
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Matters supplemental to the definitions of "railway" and "railway servant"
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198
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General power to make rules
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199
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Rules to be laid before Parliament
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200
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Repeal and saving
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