Weighment Of Consignments (In Wagon-Load Or Train-Load) Rules, 1990

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com WEIGHMENT OF CONSIGNMENTS (IN WAGON-LOAD OR TRAIN-LOAD) RULES, 1990 CONTENTS 1. 1 2. Definitions 3 . Weighment of Wagon-load or Train-load consignments at destination 4. Circumstances for disallowing weighment 5. Weighment without prejudice SCHEDULE 1 :- Charges for Weighment of Wagons at the Destination SCHEDULE 2 :- Additional Charges for Haulage of Wagons WEIGHMENT OF CONSIGNMENTS (IN WAGON-LOAD OR TRAIN-LOAD) RULES, 1990 G.S.R. 615 (E), dated 3rd July, 1990 1.-In exercise of the powers conferred by Cl. (g) of sub-section (2) of Sec. 87 read with Sec. 79 of the Railways Act, 1989 (24 of 1989), the Central Government hereby makes the following s, namely :- 1. 1 :- (1) These rules may be called the Weighment of Consignments (in Wagon-load or Train-load) Rules, 1990. (2) They shall come into force on the date of their publication In the Official Gazette. 2. Definitions :- In these rules unless the context otherwise requires: (a) "Act" means the Railways Act, 1989 (24 of 1989) ; (b) "Schedule" means Schedule annexed to these rules ; (c) 'Train-load consignment" means consignment carried at train- load rate as notified by the Central Government from time to time; (d) "Wagon-load consignment" means consignment carried at wagon-load rate as notified by the Central Government from time to time: (e) Words and expressions used and not defined In these rules but defined in the Act shall have the meaning respectively assigned to them in the Act. 3. Weighment of Wagon-load or Train-load consignments at destination :- (1) The consignee or the endorsee of a wagon-load or a train-load consignment booked at railway risk rate may, if he has reason to believe that the wagon offered to him for delivery at destination does not contain the quantity of goods entrusted for carriage, make a request In writing to the Divisional Commercial Superintendent or any other railway servant authorised in this behalf for the weighment of such consignment at destination station. 1 [(2) Subject to the provisions of Rule 4, any railway servant authorised in this behalf may allow request for weighment under sub-rule (1) on a railway weigh-bridge on the payment of,- (i) charges for weighment of wagons as specified in Sch. I ; (ii) additional charges, for haulage of a wagon irrespective of distance, as specified in Sch. II, if due to non-availability of railway weigh-bridge at the destination station, the wagon has to be sent to another station for weighment ; Provided that if the wagon had to be sent to another station due to the weigh-bridge at the destination station being out of order, no additional charges shall be levied for such haulage ; (iii) demurrage charges, if any.] 1. Subs. by G.S.R. 854 (E), dated 23rd October, 1990 (w.e.f. 1st November, 1990). 4. Circumstances for disallowing weighment :- Where a request has been made under rule 3, any railway servant authorised in this behalf may disallow such request if : (1) the consignment is received in covered wagon, and the seals of the loading station are intact and there is not other evidence of the consignment having been tampered in transit ; (2) the consignment has been received in open wagon and there is no sign of tampering of the original packing or other evidence of such consignment having been tampered in transit ; (3) the consignment is of perishable nature and is likely to lose weight in transit; (4) in the opinion of such railway servant, the weighment is not feasible due to congestion in the yard. 5. Weighment without prejudice :- Weighment done on request under rule 3 shall be without prejudice to the rights of the railway administration to disclaim liability under the Act or under any other law for the time being force. SCHEDULE 1 Charges for Weighment of Wagons at the Destination Description of Wagon Haulage charges (i) (a) Per E.G. 8-wheeled wagon Rs 3330.00 (b) Per B.G-4-wheeled wagon Rs 1330.00 (ii) (a) Per M.G. 8- wheeled wagon Rs 1000.00 (b) Per M.G. 4-wheeled wagon Rs 500.00 (iii) Per N.G. 4-wheeled wagon Rs 280.00" SCHEDULE 2 Additional Charges for Haulage of Wagons Description of Wagon Haulage charges (i) (a) Per E.G. 8-wheeled wagon Rs 3330.00 (b) Per E.G. 4-wheeled wagon Rs 1330.00 (ii) (a) Per M.G. 8- wheeled wagon Rs 1000.00 (b) Per M.G. 4-wheeled wagon Rs 500.00 (iii) Per N.G. 4-wheeled wagon Rs 280.00"

Act Metadata
  • Title: Weighment Of Consignments (In Wagon-Load Or Train-Load) Rules, 1990
  • Type: S
  • Subtype: Gujarat
  • Act ID: 17771
  • Digitised on: 13 Aug 2025