Section 17 in Railways Rates Tribunal (Procedure) Regulations, 1990
17. Return of complaint.-
(1)Where the Tribunal is of the opinion that a complaint is prima facie beyond its jurisdiction it shall direct the Secretary to return the complaint with an endorsement to that effect.(2)If within 30 days of the receipt of such endorsement, the complainant makes an application to be heard on the question of jurisdiction, the Tribunal shall decide the question after hearing the complainant and such other party as it may consider proper.(3)The fee paid by the complainant shall be refunded to him if the complaint is returned to him as a result of an order passed under sub-regulation (1).
