Section 49(3) in The Railway Claims Tribunal (Procedure) Rules, 1989
(3)On the expiry of the period for preservation of the records prescribed under rule 43, the Registrar shall weed out the record.FORM I[See rule 5 of the Railway Claims Tribunal (Procedure) Rules, 1989]Application Under Section 16 Of The Act In Respect Of Claims For Compensation For Loss, Destruction, Damage, Deterioration Or Non-Delivery Of Animals Or Goods
