37. Matters not within the jurisdiction of the Tribunal.—
Nothing in this Chapter shall confer jurisdiction on the Tribunal in respect of—(a)classification or re-classification of any commodity;(b)fixation of wharfage and demurrage charges (including conditions attached to such charges);(c)fixation of fares levied for the carriage of passengers and freight levied for the carriage of luggage, parcels, railway material and military traffic; and(d)fixation of lump sum rates.
