Section 5(2) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(2)Station master or other railway servant on receipt of cotton under sub-section (1) together with the intimation from a railway station specified in a notification under subsection (3) of section 4, shall issue to the consignor a notice stating that the cotton has been so returned and requiring the consignor to pay any terminal charge or other charges due in respect or the carriage of the cotton to and from the station to which it was consigned, and such charges shall be deemed to be due from the consignor for the purposes of section [55 of the Indian Railways Act, 1890 (Central Act IX of 1890)] [Substituted by A.O. 1956.].
