Section 16 in Railways Rates Tribunal (Procedure) Regulations, 1990
16. Scrutiny and registration of complaint.-
(1)On receipt of a complaint, the Secretary shall mark on it the date of its receipt and initial it, and he shall thereafter endorse on it a report whether prima-facie the complaint is or is not within the jurisdiction of the Tribunal.(2)Where the Secretary endorses that the complaint is not within the jurisdiction of the Tribunal he shall lay his report before the Tribunal for orders.(3)Where a complaint is not in accordance with these regulations or is not accompanied with the necessary fee or deposit, and the complainant does not rectify the defect within the time allowed by the Secretary, the Secretary shall lay it, as soon as possible, before the Tribunal for orders.(4)The Secretary shall give to the complaints filed, serial numbers according to the order in which they are received by him and enter them in a register specified in Form I of Appendix II.
