Section 12 in Railways Rates Tribunal (Procedure) Regulations, 1990
12. Joinder of complainants.-
(1)Two or more persons having the same interest in the proceeding may join in a complaint, in which case all subsequent proceeding shall be in their joint names.(2)Where there are more complaints than one. they shall nominate in the complaint either one of the complainants or his representatives as the person on whom any summons or notice may be served for and on behalf of all the complainants.
