Section 11 in Railways Rates Tribunal (Procedure) Regulations, 1990
11. Complaint.-
(1)A complaint under Section 36 shall be addressed lo the Tribunal and shall be in writing signed and verified. It shall set out the name, description and full address of the complainant and if there is a representative for the complainant in the matter, his name and full address shall also be stated.(2)The complaint shall contain a clear and concise statement of facts, the rounds of complaint, the relief or remedy which the complainant claims and, where a person other than a railway administration is sought to be impleaded as a respondent, it shall also setforth the grounds for impleading him.
