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[Cites 0, Cited by 5] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(1) in The Railways Act, 1989

(1)If the consignor, the consignee or the endorsee fails to pay on demand any freight or other charges due from him in respect of any consignment, the railway administration may detain such consignment or part thereof or, if such consignment is delivered, it may detain any other consignment of such person which is in, or thereafter comes into its possession.