Section 19 in Reductions and Remissions (Andhra Pradesh)
19.
Agreement or indemnity bond given to a railway authority or an Inland Steamer Company by a consignee (when the railway, receipt or bill of lading is not produced) in respect of the delivery of articles carried at half parcel rates or at goods rates, namely fresh fish, fruits, vegetables, bazar baskets, bread, meat, ice and other perishable articles.
