Section 2 in The Railways (Manner Of Delivery Of Consignments And Sale Proceeds In The Absence Of Railway Receipt) Rules, 1990
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)'Act' means the Railways Act, 1989 (24 of 1989) ;(b)'Consignee' means the person named as consignee in a railway receipt ;(c)'Consignment' means goods entrusted to a railway administration for carriage;(d)'Consignments booked to self' means consignments booked by the consignor to 'self' at the destination instead of to a 'consignee' by name.(e)'Form' means the Form annexed to these rules;(f)'Railway receipt' means the railway receipt issued under Section 65 of the Act ;(g)'Station Master' means a Railway employee by whatever name called, in overall charge of a Railway Station and includes any other Railway employee authorised by the railway administration to grant delivery of goods;(h)words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
