Railways (Prescription Of Offensive Goods) Rules, 1990

UNION OF INDIA
India

Railways (Prescription Of Offensive Goods) Rules, 1990

Rule RAILWAYS-PRESCRIPTION-OF-OFFENSIVE-GOODS-RULES-1990 of 1990

Published on 7 June 1990
Commenced on 7 June 1990
[This is the version of this document from 7 June 1990.]
[Note: The original publication document is not available and this content could not be verified.]

Railways (Prescription Of Offensive Goods) Rules, 1990Published vide Notification Gazette of India, Extra, Part 2, Section 3(i), dated 7.6.1990.

1559.

G.S.R. 555(E), dated 7th June, 1990.- In exercise of the powers conferred by clause (b) of sub-section (2) of Section 87 of the Railways Act, 1989 (24 of 1989), read with Section 22 of the General Clauses Act, 1897 (10 of 1897), the Central Government hereby makes the following rules, namely:

1. Short title and commencement.-

(1)These rules may be called the Railways (Prescription of Offensive Goods) Rules, 1990.

(2)They shall come into force on the date of commencement of the Railways Act, 1989 (24 of 1989).

2. Definition.-

In these rules, 'Act'means the Railways Act, 1989 (24 of 1989).

3. Goods declared to be offensive in nature.-

For purpose of the Act, the following goods shall be the goods of offensive nature, namely:-

(1)Dried Blood;

(2)Corpses ;

(3)Carcasses of dead animals ;

(4)Bones excluding bleached and cleaned bones ;

(5)Municipal or street sweepings or refuse ;

(6)Manures of any kind including Myceilium except chemical manures ;

(7)Rags, other than oily rags;

(8)Any decayed animal or vegetable matter ;

(9)Human Ashes ;

(10)Human Skeletons ;

(11)Parts of human body.

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