Section 3 in Railways (Prescription Of Offensive Goods) Rules, 1990
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.
