Section 20 in Railways Rates Tribunal (Procedure) Regulations, 1990
20. Withdrawal of complaint.-
(1)The complainant may at any stage after the institution of the complaint withdraw his complaint, and in that case the Tribunal may pass such orders, including orders as to costs, as it may deem fit.(2)In the case of withdrawal of complaint before the answer is filed, the fee paid by the complainant shall be refunded.
