Section 39 in Railways Rates Tribunal (Procedure) Regulations, 1990
39. Preliminary questions of law.-
The Tribunal, may, with consent of the parties to any proceeding or on the application of any party, or of its own motion, order any point of law raised by the pleadings to be set shown for hearing and to be disposed of at any time before the hearing of the complaint. If, in the opinion of the Tribunal, the decision on such point of law substantially disposes of the whole complaint, the Tribunal may make such order as may seem to it to be just and proper.
