Section 13 in Railways Rates Tribunal (Procedure) Regulations, 1990
13. Respondent.-
(1)Where a complaint is made against a railway administration such railway administration shall be impleaded at the respondent.(2)Where the complainant has reason to believe that any other person is likely to the materially affected by the relief he is seeking, such person shall also be impleaded as a respondent.(3)The name, description and address of the respondent shall be given in the complaint and. where a railway administration of the Government railway is the respondent, the provisions of Section 79 of the Code shall apply.
