Section 55 in Railways Rates Tribunal (Procedure) Regulations, 1990
55. Reference.-
A reference to the Tribunal for inquiry and report shall be in the form of a letter addressed to the Secretary of the Tribunal and sent by registered post. The letter shall specify, inter alia,(a)the details of the matter referred to the Tribunal for inquiry and report; and(b)all information in the possession of the Central Government which that Government may think relevant to the matter before the Tribunal.
