Section 10 in The Railway Claims Tribunal (Procedure) Rules, 1989
10. Place of filing application for refund of fare and freight.
- An application in respect of a claim for refund of fare or freight referred to in clause (b) of sub-section (1) of section 13 of the Act may be filed before the Bench having territorial jurisdiction over the place at which such fare or [freight was paid or the place] [ Substituted by G.S.R. 700(E), dated 26-11-1991 (w.e.f. 26-11-1991).] where the destination station lies.
