Section 3 in The Railways (Manner Of Delivery Of Consignments And Sale Proceeds In The Absence Of Railway Receipt) Rules, 1990
3. [ Delivery of consignments when the railway receipt is not forthcoming. [Substitued by G.S.R. 70(E), dated 15.2.1993]
(1)Where the railway receipt is not forthcoming, the consignment may be delivered to the person, who in the opinion of the railway administration is entitled to receive the goods and who shall receive the same on the execution of an Indemnity Note as specified in Form I :Provided, however, that if the consignee is a Government official in his official capacity, such delivery may be made on unstamped Indemnity Note.]
