Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RAILWAYS (DISPOSAL OF GOODS NOT REMOVED FROM NOTIFIED RAILWAY STATIONS) RULES, 1975 CONTENTS 1. 1 2. Definitions 3. Form and manner in which an application may be made under sub-section (3) of Sec. 56 (correspond to Sec. 89 of Act 24 of 1989) 4. Form in which a statement is to be exhibited under sub-section (4) of See. 56-B (correspond to Sec. 89 of Act 24 of 1989) 5. Manner in which dates of public auction to be notified under sub- section (1) of Sec. 56-C (correspond to Sec. 90 of Act 24 of 1989) 6. Manner of crediting the price of essential commodities referred in sub-clause (iii) of Cl. (a) of the proviso to sub-section (3) of Sec. 56-C (correspond to Sec. 90 of Act 24 of 1989) SCHEDULE 1 :- 1 RAILWAYS (DISPOSAL OF GOODS NOT REMOVED FROM NOTIFIED RAILWAY STATIONS) RULES, 1975 In exercise of the powers conferred by Sec. 56-E of the Indian Railways Act, 1890 (9 of 1890), as amended by the Indian Railways (Amendment) Ordinance, 1975 (10 .of 1975), the Central Government hereby makes the following rules for the purpose of giving effect to the provisions of Section 56B, Section 56C and Rule 56Dof the said Act, namely : 1. 1 :- (1) These rules may be called the Indian Railways (Disposal of Goods not Removed from Notified Railway Stations) Rules, 1975. (2) They shall come into force on the date of publication in the official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Indian Railways Act, 1890 as amended by the Indian Railways (Amendment) Ordinance, 1975. (b) "Form" means a form set in the Schedule. (c) "Schedule" means the Schedule to these rules. (d) "Section" means a section of the Act. 3. Form and manner in which an application may be made under sub-section (3) of Sec. 56 (correspond to Sec. 89 of Act 24 of 1989) :- If any person delivering to a railway administration any goods to be carried to a notified station desires that the railway administration should intimate the arrival of the goods at the notified station, he shall along with the forwarding note make an application in Form 1. 4. Form in which a statement is to be exhibited under sub- section (4) of See. 56-B (correspond to Sec. 89 of Act 24 of 1989) :- The statement required to be exhibited at conspicuous place in the notified station under sub-section (4) of Section 56B (correspond to Section 89 of Act 24 of 1989) shall be in Form II. 5. Manner in which dates of public auction to be notified under sub-section (1) of Sec. 56-C (correspond to Sec. 90 of Act 24 of 1989) :- (1) Whenever it is proposed to sell any goods by public auction under sub-section (1) of Section 56C (correspond to Section 90 of Act 24 of 1989) on the railway administration shall notify the date on which such auction shall be held. (2) Whenever such auctions arc to be held regularly at notified station, it shall be enough if the days on which such auctions shall be held are fixed and published in one or more local newspapers. (3) The notification in the newspapers shall also indicate time and place of such 1 auction and mention that the particulars of the goods proposed to be sold by public auction are exhibited on the notice-board in the goods shed or any other place to be specified. (4) Whenever such auction Is to be held occasionally, in addition to the particulars mentioned in sub-rules (2) and (3) the auction notice shall also broadly indicate the types of commodities proposed to be sold by auction. (5) The date of every such auction shall be published In one or more newspapers at least three days in advance of the date of auction (excluding the date of sale). 1. Published in the Gazelle of India, Extraordinary, dated 25th September, 1975, Pt. II, Sec. 3 (1), dated the 7th November, 1975. 6. Manner of crediting the price of essential commodities referred in sub-clause (iii) of Cl. (a) of the proviso to sub- section (3) of Sec. 56-C (correspond to Sec. 90 of Act 24 of 1989) :- Whenever any goods comprising of essential commodities are transferred to the Central Government or the State Government or to any agency, co-operative society or other person under sub- section (2) of Section 56C (correspond to Section 90 of Act 24 of 1989), the price payable for such goods under the Act shall be credited to the railway administration in the following manner : (a) if such goods arc transferred to the State Government or the Central Government, the payment may be made cither by cash or cheque or credit note in the same manner as the railway freight is paid by such Government, or in any other manner as may be agreed to between the railway administration and the Government concerned ; (b) if such goods are transferred to any agency or co-operative society or other person under the direction of the Government, the payment may be made in cash or any other mode authorized by the railway administration for payment of freight by such agency or co-operative society or other person or in any other manner as may be agreed to between the railway administration and such agency or co-operative society or other person. 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