Section 4 in The Railways (Manner Of Delivery Of Consignments And Sale Proceeds In The Absence Of Railway Receipt) Rules, 1990
4. [ Delivery of consignments when railway receipt is not forthcoming and the consignments or sale proceeds are claimed by two or more persons. [Substituted by G.S.R. 70(E), dated 15.2.1993]
- When the railway receipt is not forthcoming and the goods in possession of the Railway Administration are claimed by two or more persons, the Railway Administration may withhold delivery of such goods unless an Indemnity Note, as specified in Form I, is executed by the person, to whom the goods are delivered or sale proceeds are paid.]
