Section 23 in Railways Rates Tribunal (Procedure) Regulations, 1990
23. Scrutiny and service of answer.-
(1)On receipt of an answer, the Secretary shall mark on it the date of its receipt and initial it.(2)If the answer is not in accordance with these regulations, or is not accompanied with the necessary deposit, and the respondent does not rectify the defect within the time allowed by the Secretary, the Secretary shall lay it as soon as possible before the Tribunal for orders.(3)Copies of the answers received from the respondents shall be scaled and initialled by the Secretary and served on the complainant and on such other party as the Tribunal may order.
