Section 32 in Railways Rates Tribunal (Procedure) Regulations, 1990
32. Intervener.-
(1)On the public notice given under sub-regulation (3) of regulation 19 any person may within the time prescribed in the said sub-regulation petition the Tribunal for leave to intervene in support of or in opposition to the relief sought for in the complaint.(2)A petition for leave to intervene must set forth the grounds of the proposed intervention, the position and interest of the petitioner in the proceeding, and whether the same is in support of or opposition to the relief sought.(3)It shall be within the Tribunal's discretion to grant or reject such leave in the light of the provisions of sub-regulation (1) of regulation 18 relating to addition of parties.(4)If leave is granted, the petitioner shall be impleaded as intervener and notified of the same, and, within 7 days of receipt of such notice, he shall file his pleading which shall conform to the provisions of sub-regulation (2) of regulation 11 or sub-regulation (1) of regulation 22, as the case may be. He shall also deposit at the same time Rs. 150 to meet the cost of service of notice, other processes and the cost of preparation of paper book and a sum of Rs. 250 if he intervenes in support of the complaint. He shall file twice as many copies of his pleadings as there are parties and three additional copies for the use of the Tribunal.
