Section 19(1) in Railways Rates Tribunal (Procedure) Regulations, 1990
(1)A copy of the complaint shall be served on each respondent with the seal of the Tribunal and an endorsement by the Secretary requiring the respondent to file his answer to the complaint within 30 days from the date of service, and also stating that, in default of such answer being filed within the said period, the Tribunal may proceed to hear the complaint in his absence and also stating that in such a case, the respondent will not be heard except by leave of the Tribunal and subject to such terms as the Tribunal may deem fit to impose.
