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State of Madhya Pradesh - Section

Section 19 in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978

19. Confiscation of Coupons.

- The Railway Administration may confiscate a coupon book on proof that the conditions on which it has been issued have not been observed. Before doing so, it should refer the matter to the Secretary and obtain his approval for such confiscation. On such confiscation the value of the coupon books shall be refunded to the Secretary.