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State of Punjab - Section

Section 12 in Deputy Ministers Free Rail Travel (Concession) Rules, 1988

12. Pilgrim and Terminal Taxes Sections 6 and 5-B.

- While issuing a railway ticket in exchange of railway travel coupons for journey to and from stations at which pilgrim or terminal taxes liable, the pilgrim or terminal tax shall be collected in cash from the Deputy Minister/Chief Parliamentary Secretary/Parliamentary Secretary or his/her spouse presenting coupons and the amount of tax so collected shall be entered on the face of the Railway ticket.