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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in Railway Passengers (Cancellation Of Ticket And Refund Of Fare) Rules, 1998

(1)Refund of freight on luggage shall be granted by the station master as under :
(a)Luggage is withdrawn at starting station.- Luggage ticket shall be cancelled and freight already collected shall be refunded after recovery of wharfage charges, if any, and deduction of cancellation charge of rupees five per luggage ticket. Journey ticket shall be endorsed to the effect.
(b)Luggage already despatched from the starting station.- Freight charges on weight admissible as free allowance shall be collected and remarks to this effect endorsed on journey ticket.