Section 22 in Railways Rates Tribunal (Procedure) Regulations, 1990
22. Answer.-
(1)The answer shall admit or deny specifically each allegation of fact contained in the complaint and not by a general denial of the grounds alleged by the complainant, and, unless, denied specifically or by necessary implication, an allegation of fact in the complaint shall normally be taken as admitted by the respondent. The answer shall contain a clear and concise statement of the material facts on which the respondent relies and shall raise all grounds of defence.(2)The answer shall be divided into paragraphs numbered consecutively and signed and duly verified and is shall set out the name description and full address of the respondent and, if there be a representative acting for the respondent in the matter, his name and full address shall also be stated.(3)Every answer shall be accompanied with twice as many copies as there are parties and three additional copies for the use of the Tribunal, and a sum of Rs. 150 shall also be deposited to meet the charges of service of notice and other processes and the cost of preparation of paper book.
