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Union of India - Section

Section 78 in The Railways Act, 1989

78. Power to measure, weigh, etc.β€”

Notwithstanding anything contained in the railway receipt, the railway administration may, before the delivery of the consignment, have the right toβ€”
(i)re-measure, re-weigh or re-classify any consignment;
(ii)re-calculate the freight and other charges; and
(iii)correct any other error or collect any amount that may have been omitted to be charged.