Section 24 in Railways Rates Tribunal (Procedure) Regulations, 1990
24. Subsequent pleading.-
No pleading subsequent to the answer shall be presented except by the leave of the Tribunal and upon such terms as the Tribunal may deem fit, but the Tribunal may at any time require from any of the parties a reply or additional reply together with twice as many copies thereof as there are parties and three additional, copies for the use of the Tribunal and fix a time for presenting the same.
