591. Procedure for dealing with persons arrested under section 113-132 of the Indian Railways Act.
- Persons arrested under section 132 of the Indian Railways Act, 1890, for failure or refusal to pay the excess charge or other sum demanded under section 113 of that Act can only be sent up in custody if they are unable to give bail or if their true name and address are not ascertained. Section 113 does not apply to cases of fraudulent intention which are covered by section 112.
