Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LEGISLATURE MEBERS (FREE TRANSIT BY RAILWAY) RULES, 1965 CONTENTS 1. Short title and commencement 2. Definitions 3. Members to be provided with coupon books 4. Requisition for supply of coupon books 5. Money value of rail travel coupon books 6. Price of coupon books 7. Certificate on coupon Books 8. Things required to he done before issue of coupon books 9 . Number of coupon books to be used at a time and their availability 10. Coupon books and coupons not transferable 11. Method of purchasing tickets with coupons 12. Identity of Member 13. Availability of a ticket issued on rail travel coupons 14. Pilgrim and terminal taxes 15. Luggage 16. Unexchanged coupons 17. Use of coupons 18. Confiscation of coupons 19. Refund admissible on unused coupons 20. Rules Id to 19 to be printed on coupon books SCHEDULE 1 :- SCHEDULE MAHARASHTRA LEGISLATURE MEBERS (FREE TRANSIT BY RAILWAY) RULES, 1965 MAHARASHTRA LEGISLATURE MEBERS (FREE TRANSIT BY RAILWAY) RULES, 1965 1. Short title and commencement :- (1) These rules may be called the Maharashtra Legislature Members' (Free Transit by Railway) Rules, 1965. (2) These Rules shall come into force on the date notified under Sec. 5 AC of the Act. 2. Definitions :- In these rules, unless the context requires otherwise,- (a) "the Act" means the Maharashtra Legislative Members' Salaries and Allowances Act (Bom. XLIX of 1956); (b) "Coupon Book' means a rail travel coupon book issued to a Member under these rules: (c) "member" means a member of the Maharashtra Legislative Assembly, as the case may be, of the Maharashtra Legislative Council; (d) "Secretary" means the Secretary, Maharashtra Legislature Secretariat. 3. Members to be provided with coupon books :- 1 . (1) Subject to the provisions of Section 5-AC of the Act and these rules every member shall be provided by the Secretary with ,- (a) a set of three coupons books each of the value of Rs. 800 which shall entitle him to travel singly by first class by any railway in any part of the State of Maharashtra, and (b) a set of three coupon books each of the value of Rs. 800 which shall entitle him to travel singly outside the State of Maharashtra and the spouse and minor children jointly with the member whether within the State of Maharashtra or outside, so. however, that the aggregate journey performed on this set of coupon books does not exceed [twenty thousand kilometres] in a financial year; Provided that, the coupons can be used for the payment of fares of ticket, reservation fee, supplementary charge on super-fast trains and sleeper surcharge for sleeping accommodation only at the station counter: Provided further that on production of receipt for cash payment of such surcharge or reservation charge, as the case may be, enroute, the Secretary shall reimburse the said surcharge or reservation charges to the member. (2) Where the Secretary is satisfied that purchase of a first class season ticket for any journey within the State by the member for himself by rail is more economical than use of coupons for such journey, he may permit the member to use the coupons mentioned in para, (a) of sub-rule (1) above for purchase of such first class season ticket. 1. Substituted ride MLS Notification No. 89/H-38, dated 1-12-1982, published in M.G.G.. Part IV-C, dated 1st December. 1982 4. Requisition for supply of coupon books :- (1) The Secretary shall, whenever necessary, make a requisition to the General Manager, Central Railway, Bombay, for the supply of coupon books for use by the Members under and in accordance with these rules. (2) On receipt of such requisition, the General Manager. Central Railway. Bombay, shall supply the Secretary 1 [sets of first class coupon books referred to in Rule 3 which can be used for travel on any Indian Railway in any part of India whether within the State or outside the State of Maharashtra, as the case may be], by the Members and raise the necessary debit against the Maharashtra State Government. 1. Substituted vide MLS Notification No. 89/H-38. dated 1-12- 1982. published in M.G.G. Part IV-C. dated 1st December, 1982. 5. Money value of rail travel coupon books :- 1 (1) Rail travel coupon shall be available in books, each containing money value coupons for Rs. 800 of such denominations as Secretary, Maharashtra Legislature Secretariat may deem fit in consultation with the railway authorities.] (2) Each coupon book will be numbered with the book number, and each coupon therein with the book number and coupon number, in serial order. 1. Substituted vide MLS Notification No. 89/H-38. dated 1-12- 1982. published in M.G.G. Part IV-C. dated 1st December, 1982. 6. Price of coupon books :- 1 : Deleted.] 1. Deleted vide MLS Notification No. 89/H-38. dated 1-12-1982, published in M.G.G... Part IV -C., dated 1st December. 1982. 7. Certificate on coupon Books :- 1 . Every coupon book shall be affixed with one of the following appropriate certificates by the Secretary, namely :- 1. Substituted ibid. 8. Things required to he done before issue of coupon books :- (1) The name of the Member to whom a coupon book is issued shall be filled in by the Secretary before it is issued to him. 1 (2) The Secretary shall get one of the following appropriate declarations (which shall be printed on cover page of every such book) duly signed by the member before any such coupon book is issued, namely:- 1. Substituted vide MLS Notification No. 89/H-38. dated 1-12- 1982. published in M.G.G.. Part IV-C. dated 1st December. 1982. 9. Number of coupon books to be used at a time and their availability :- 1 . (1) Except issue of first set of coupon books under clause (a) of sub-rule (1) of Rule 3. no fresh coupon books shall be issued unless the Member furnishes to the Secretary an account of the used coupons in either of the appropriate forms prescribed under the Schedule appended to these rules and the Secretary is satisfied that the coupon books previously issued to such Member have been used by him/her or returned by him/her to the Secretary on or before the last day of the period of validity: Provided that when no such account is furnished by the Member or it is reported by him that such books are lost and as such he is unable to render such account, the Secretary shall recover money value of such (2) Where any unused coupons are not returned by the Member before the expiry of the peirod of validity the cost thereof shall be recovered by the Secretary from the traveling and daily allowances payable to the Member. (3) The coupon book shall be available for use only by the Member whose name is specified thereon for the journeys contemplated in Section 5 AC of the Act. (4) The coupon books issued under these rules shall be valid for the period of three years from the date of issue by the Railway to the Secretary, Maharashtra Legislature Secretariat. The date wil be indicated on the coupon books.] 1. Substituted vide MLS Notification No. 89/H-38. dated 1-12- 1982. published in M.G.G.. Part IV-C. dated 1st December. 1982. 10. Coupon books and coupons not transferable :- (1) The coupon books issued under these rules and the coupons therein shall be non-transferable and shall be used only for journeys by the persons in whose favour they are issued. (2) In the event of any person ceasing to be a Member, the coupon books shall be returned to the Secretary. 11. Method of purchasing tickets with coupons :- (1) Any member desiring 1[to undertake a journey either singly or jointly with spouse or jointly with spouse and minor children shall present the appropriate coupon book] to the booking clerk without detaching any coupon therefrom. Loose coupons, i.e., coupons detached from a coupon book, shall not be accepted in any circumstances. (2) The booking clerk shall personally remove from the coupon book, the number of coupons necessary for the journey. Before removing the coupons, the booking clerk may ask the holder of the coupon book to show his Identity Card and to write his or her signature on a piece of paper for the purpose of comparing it with the signature in the coupon book. Where coupons, in excess of those actually required, are detached from a coupon book by a booking clerk, a suitable remark such as "Wrongly detached" shall be made by the booking clerk on the back of the detached coupons and the loose coupons with the remark so made shall be accepted when presented for the issue of a ticket, provided the coupon book from which the coupons have been detached, is produced. (3) In exchange for the coupon or coupons, the booking clerk shall issue a single journey 2[ticket or first class season ticket], as may be required, after scoring out the fare printed thereon and writing on the reverse of the 2 [tickets or first class season ticket] in red ink the words "R.T. coupon for Members only". Explanation If rail travel coupons from two different coupon books issued in favour of the same Member and presented for issue of [tickets or first class season ticket] they shall, subject to the provisions of this rule, be accepted by the booking clerk. 1. Substituted vide MLS Notification No. 89/H-38, dated 1-12- 1982, published in M.G.G., Part 1V-C, dated 1st December, 1982 2. Substituted vide MLS Notification No. 89/H-38, dated 1-12- 1982, published in M.G.G., Part IV-C, dated 1st December, 1982. 12. Identity of Member :- A Member when travelling with the ticket issued to him under Rule 11 shall keep with him his identity card containing his photograph duly attested by the Secretary and produce the same when demanded by the railway authorities. 13. Availability of a ticket issued on rail travel coupons :- The period of availability of a ticket shall, having regard to the date on which it is issued, be the same as for ordinary tickets. 14. Pilgrim and terminal taxes :- W hen issuing a ticket in exchange for a rail travel coupon for journeys to and from station at which pilgrim or terminal taxes are leviable the pilgrim or terminal tax shall be collected in cash from the person presenting the coupon. The amount of tax so collected shall be entered on the face of ticket. 15. Luggage :- A member shall be entitled to carry such luggage free of charge as is permissible on first class ordinary tickets, and the Member shall pay in cash for the excess luggage, if any, at the luggage rate prescribed by the Railway Administration concerned. 16. Unexchanged coupons :- Any Member found travelling on unexchanged rail travel coupon shall be considered as travelling without a ticket, and shall be liable to the prescribed penalties. In such cases, the fares and excess charges shall be paid by such member in cash. 17. Use of coupons :- No rail travel coupons shall be used for any purpose except for the purpose of exchanging them, for passenger tickets at the booking office of the railway concerned for journeys within the State of Maharashtra 1 [or outside, as the case may be], and the coupons shall not in any circumstances be accepted by the Railway Administration towards payment of any other charges, such as luggage charges. 1. Substituted vide MLS Notification No. 89/H-38, dated 1-12- 1982, published in M.G.G., Part IV-C, dated 1st December, 1982. 18. 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. 19. Refund admissible on unused coupons :- (1)Subject to the provisions of Rule 18, no refund shall be allowed on any unused coupons, unless they are returned to the Railway Administration by the Secretary, [within thirty days], after the expiry of the period of validity. (2) Subject to the Railway Rules, refunds shall be admissible on unused or partly used ticket on its presentation to the Railway Administration. (3) The refund in all cases will be made only to the Secretary. 20. Rules Id to 19 to be printed on coupon books :- Each coupon book shall have printed thereon in extenso the provisions of Rules 10 to 19 both inclusive. SCHEDULE 1 SCHEDULE SCHEDULE FORM I (See Rule 9) (For the use of coupons for journey by railway by the Member within the State) Name of the Member________________________________ Book No.____________ Date of Station Money value Distance in journey From To of coupons Kilometres (1) (2) (3) (4) (5) Date_____________________________________ Signature of the Member FORM II (See Rule 9) (For the use of coupons for journey by railway by the Member singly outside the State and jointly with spouse and minor children within the State or outside the State) Name of the Member and person or persons accompanying Book No._________________ Date of Station Money value Distance in journey From To of coupons Kilometres (1) (2) (3) (4) (5) Date________________________________ Signature of the Member GOVERNMENT OF INDIA (BHARAT SARKAR) Ministry of Railway (Railway Board) No. TC-II/2256/79/1 New Delhi, dated 15th March, 1982 The General Secretary, I.R.C.A. New Delhi Sub : Supply of Rail Travel Coupons to Members of Maharashtra Legislature - Rule 250 of IRCA Coaching Tariff No. 22, Part I (Vol.1) A copy of extracts from Gazette Notification amending the Maharashtra Legislature Members' Salaries and Allowances Act in regards to Members' free transit by Railway Rules in sent herewith. Necessary correction slip to Rule 250 of IRCA Coaching Tariff No. 22, Part I (Vol. I) may please be issued immediately. A Government of Maharashtra have suggested that Members may be permitted to use Money Value Coupons meant for use outside the State for travel of his/her spouse and minor children within the State. The Ministry of Railways have agreed to this suggestion and desire that this may also be incorporated in Rule 250 of the said Tariff. For their own travel within the State, Members will continue to use coupons meant for use "within the State of Maharashtra."