The Railways Act, 1989

233 sections.

Section 1 — Short title and commencement.
Section 2 — Definitions.
Section 3 — Zonal Railways.
Section 4 — Appointment of General Manager.
Section 4A — Establishment of Railway Land Development Authority.
Section 4B — Composition of Authority.
Section 4C — Terms and conditions of appointment of Vice-Chairman and other Members.
Section 4D — Functions of Authority.
Section 4E — Powers of Authority to enter into agreements and execute contracts.
Section 4F — Procedure of transaction of business of Authority.
Section 4G — Appointment of officers and other employees of Authority.
Section 4H — Salaries, allowances, etc., to be defrayed out of Consolidated Fund of India.
Section 4-I — Power of Authority to make regulations.
Section 5 — Appointment of Chief Commissioner of Railway Safety and Commissioners of Railway Safety.
Section 6 — Duties of Commissioner.
Section 7 — Powers of Commissioner.
Section 8 — Commissioner to be public servant.
Section 9 — Facilities to be afforded to Commissioners.
Section 10 — Annual report of Commissioners.
Section 11 — Power of railway administrations to execute all necessary works.
Section 12 — Power to alter the position of pipe, electric supply line drain or sewer, etc.
Section 13 — Protection for Government property.
Section 14 — Temporary entry upon land to remove obstruction, to repair or to prevent accident.
Section 15 — Payment of amount for damage or loss.
Section 16 — Accommodation works.
Section 17 — Power of owner, occupier, State Government or local authority to cause additional accommodation works to be made.
Section 18 — Fences, gates and bars.
Section 19 — Overbridges and underbridges.
Section 20 — Power of Central Government to give directions for safety.
Section 20A — Power to acquire land, etc.
Section 20B — Power to enter for survey, etc.
Section 20C — Evaluation of damages during survey, measurement, etc.
Section 20D — Hearing of objections, etc.
Section 20E — Declaration of acquisition.
Section 20F — Determination of amount payable as compensation.
Section 20G — Criterion for determination of market-value of land.
Section 20H — Deposit and payment of amount.
Section 20-I — Power to take possession.
Section 20J — Right to enter into land where land has vested in Central Government.
Section 20K — Competent authority to have certain powers of civil court.
Section 20L — Utilisation of land for the purpose it is acquired.
Section 20M — Sharing with landowners the difference in price of a land when transferred for a higher consideration.
Section 20N — Land Acquisition Act 1 of 1894 not to apply.
Section 20-O — Application of the National Rehabilitation and Resettlement Policy, 2007 to persons affected due to land acquisition.
Section 20P — Power to make rules in respect of matters in this Chapter.
Section 21 — Sanction of the Central Government to the opening of railway.
Section 22 — Formalities to be complied with before giving sanction to the opening of a railway.
Section 23 — Sections 21 and 22 to apply to the opening of certain works.
Section 24 — Temporary suspension of traffic.
Section 25 — Power to close railway opened for the public carriage of passengers.
Section 26 — Re-opening of closed railway.
Section 27 — Use of rolling stock.
Section 28 — Delegation of powers.
Section 29 — Power to make rules in respect of matters in this Chapter.
Section 30 — Power to fix rates.
Section 31 — Power to classify commodities or alter rates.
Section 32 — Power of railway administration to charge certain rates.
Section 33 — Tribunal.
Section 34 — [Omitted.].
Section 35 — [Omitted.].
Section 36 — Complaints against a railway administration
Section 37 — Matters not within the jurisdiction of the Tribunal.
Section 38 — Powers of the Tribunal.
Section 39 — Reference to the Tribunal.
Section 40 — Assistance by the Central Government.
Section 41 — Burden of proof, etc.
Section 42 — Decision, etc., of the Tribunal.
Section 43 — Bar of jurisdiction of courts.
Section 44 — Reliefs which the Tribunal may grant.
Section 45 — Revision of decisions given by the Tribunal.
Section 46 — Execution of decisions or orders of the Tribunal.
Section 47 — Report to the Central Government.
Section 48 — Power of the Tribunal to make regulations.
Section 49 — Exhibition of certain timings and tables of fares at stations.
Section 50 — Supply of tickets on payment of fare.
Section 51 — Provision for case in which ticket is issued for class or train not having accommodation for additional passengers.
Section 52 — Cancellation of ticket and refund.
Section 53 — Prohibition against transfer of certain tickets.
Section 54 — Exhibition and surrender of passes and tickets.
Section 55 — Prohibition against travelling without pass or ticket.
Section 56 — Power to refuse to carry persons suffering from infectious or contagious diseases.
Section 57 — Maximum number of passengers for each compartment.
Section 58 — Earmarking of compartment, etc., for ladies.
Section 59 — Communications between passengers and railway servant in charge of train.
Section 60 — Power to make rules in respect of matters in this Chapter.
Section 61 — Maintenance of rate-books, etc., for carriage of goods.
Section 62 — Conditions for receiving, etc., of goods.
Section 63 — Provisions of risk rates.
Section 64 — Forwarding note.
Section 65 — Railway receipt.
Section 66 — Power to require statement relating to the description of goods.
Section 67 — Carriage of dangerous or offensive goods.
Section 68 — Carriage of animals suffering from infectious or contagious diseases.
Section 69 — Deviation of route.
Section 70 — Prohibition of undue preference.
Section 71 — Power to give direction in regard to carriage of certain goods.
Section 72 — Maximum carrying capacity for wagons and trucks.
Section 73 — Punitive charge for overloading a wagon.
Section 74 — Passing of property in the goods covered by railway receipt.
Section 75 — Section 74 not to affect right of stoppage in transit or claims for freight.
Section 76 — Surrender of railway receipt.
Section 77 — Power of railway administration to deliver goods or sale proceeds thereof in certain cases.
Section 78 — Power to measure, weigh, etc.
Section 79 — Weighment of consignment on request of the consignee or endorsee.
Section 80 — Liability of railway administration for wrong delivery.
Section 81 — Open delivery of consigrments.
Section 82 — Partial delivery of consignments.
Section 83 — Lien for freight or any other sum due.
Section 84 — Unclaimed consignment.
Section 85 — Disposal of perishable consignments in certain circumstances.
Section 86 — Sales under sections 83 to 85 not to affect the right to suit.
Section 87 — Power to make rules in respect of matters in this Chapter.
Section 88 — Definitions.
Section 89 — Power to declare notified stations.
Section 90 — Disposal of unremoved goods at notified stations.
Section 91 — Price to be paid to person entitled after deducting dues.
Section 92 — Power to make rules in respect of matters in this Chapter.
Section 93 — General responsibility of a railway administration as carrier of goods.
Section 94 — Goods to be loaded or delivered at a siding not belonging to a railway administration.
Section 95 — Delay or detention in transit.
Section 96 — Traffic passing over railways in India and railways in foreign countries.
Section 97 — Goods carried at owner’s risk rate.
Section 98 — Goods in defective condition or defectively packed.
Section 99 — Responsibility of a railway administration after termination of transit.
Section 100 — Responsibility as carrier of luggage.
Section 101 — Responsibility as a carrier of animals.
Section 102 — Exoneration from liability in certain cases.
Section 103 — Extent of monetary liability in respect of any consignment.
Section 104 — Extent of liability in respect of goods carried in open wagon.
Section 105 — Right of railway administration to check contents of certain consignment or luggage.
Section 106 — Notice of claim for compensation and refund of overcharge.
Section 107 — Applications for compensation for loss, etc., of goods.
Section 108 — Person entitled to claim compensation.
Section 109 — Railway administration against which application for compensation for personal injury is to be filed.
Section 110 — Burden of proof.
Section 111 — Extent of liability of railway administration in respect of accidents at sea.
Section 112 — Power to make rules in respect of matters in this Chapter.
Section 113 — Notice of railway accident.
Section 114 — Inquiry by Commissioner.
Section 115 — Inquiry by railway administration.
Section 116 — Powers of Commissioner in relation to inquiries.
Section 117 — Statement made before Commissioner.
Section 118 — Procedure, etc.
Section 119 — No inquiry, investigation, etc., to be made if the Commission of Inquiry is appointed.
Section 120 — Inquiry into accident not covered by section 113.
Section 121 — Returns.
Section 122 — Power to make rules in respect of matters in this Chapter.
Section 123 — Definitions.
Section 124 — Extent of liability.
Section 124A — Compensation on account of untoward incidents.
Section 125 — Application for compensation.
Section 126 — Interim relief by railway administration.
Section 127 — Determination of compensation in respect of any injury or loss of goods.
Section 128 — Saving as to certain rights.
Section 129 — Power to make rules in respect of matters in this Chapter.
Section 130 — Definitions.
Section 131 — Chapter not to apply to certain railway servants.
Section 132 — Limitation of hours of work.
Section 133 — Grant of periodical rest.
Section 134 — Railway servant to remain on duty.
Section 135 — Supervisors of railway labour.
Section 136 — Power to make rules in respect of matters in this Chapter.
Section 137 — Fraudulently travelling or attempting to travel without proper pass or ticket.
Section 138 — Levy of excess charge and fare for travelling without proper pass or ticket or beyond authorised distance.
Section 139 — Power to remove persons.
Section 140 — Security for good behaviour in certain cases.
Section 141 — Needlessly interfering with means of communication in a train.
Section 142 — Penalty for transfer of tickets.
Section 143 — Penalty for unauthorised carrying on of business of procuring and supplying of railway tickets.
Section 144 — Prohibition on hawking, etc., and begging.
Section 145 — Drunkenness or nuisance.
Section 146 — Obstructing railway servant in his duties.
Section 147 — Trespass and refusal to desist from trespass.
Section 148 — Penalty for making a false statement in an application for compensation.
Section 149 — Making a false claim for compensation.
Section 150 — Maliciously wrecking or attempting to wreck a train.
Section 151 — Damage to or destruction of certain railway properties.
Section 152 — Maliciously hurting or attempting to hurt persons travelling by railway.
Section 153 — Endangering safety of persons travelling by railway by wilful act or omission.
Section 154 — Endangering safety of persons travelling by railway by rash or negligent act or omission.
Section 155 — Entering into a compartment reserved or resisting entry into a compartment not reserved.
Section 156 — Travelling on roof, step or engine of a train.
Section 157 — Altering or defacing pass or ticket.
Section 158 — Penalty for contravention of any of the provisions of Chapter XIV.
Section 159 — Disobedience of drivers or conductors of vehicles to directions of railway servant, etc.
Section 160 — Opening or breaking a level crossing gate.
Section 161 — Negligently crossing unmanned level crossing.
Section 162 — Entering carriage or other place reserved for females.
Section 163 — Giving false account of goods.
Section 164 — Unlawfully bringing dangerous goods on a railway.
Section 165 — Unlawfully bringing offensive goods on a railway.
Section 166 — Defacing public notices.
Section 167 — Smoking.
Section 168 — Provision with respect to commission of offence by the children of acts endangering safety of person travelling on railway.
Section 169 — Levy of penalty on non-Government railway.
Section 170 — Recovery of penalty.
Section 171 — Section 169 or 170 not to preclude Central Government from taking any other action.
Section 172 — Penalty for intoxication.
Section 173 — Abandoning train, etc., without authority.
Section 174 — Obstructing running of train, etc.
Section 175 — Endangering the safety of persons.
Section 176 — Obstructing level crossing.
Section 177 — False returns.
Section 178 — Making a false report by a railway servant.
Section 179 — Arrest for offences under certain sections.
Section 180 — Arrest of persons likely to abscond, etc.
Section 180A — Inquiry by officer authorised to ascertain commission of offence.
Section 180B — Powers of officer authorised to inquire.
Section 180C — Disposal of persons arrested.
Section 180D — Inquiry how to be made against arrested person.
Section 180E — Search, seizure and arrest how to be made.
Section 180F — Cognizance by Court on a complaint made by officer authorised.
Section 180G — Punishment for certain offences in relation to inquiry.
Section 181 — Magistrate having jurisdiction under the Act.
Section 182 — Place of trial.
Section 183 — Power to provide other transport services.
Section 184 — Taxation on railways by local authorities.
Section 185 — Taxation on railways for advertisement.
Section 186 — Protection of action taken in good faith.
Section 187 — Restriction on execution against railway property.
Section 188 — Railway servants to be public servants for the purposes of Chapter IX and section 409 of the Indian Penal Code.
Section 189 — Railway servants not to engage in trade.
Section 190 — Procedure for delivery to railway administration of property detained by a railway servant.
Section 191 — Proof of entries in records and documents.
Section 192 — Service of notice, etc., on railway administration.
Section 193 — Service of notice, etc., by railway administration.
Section 194 — Presumption where notice is served by post.
Section 195 — Representation of railway administration.
Section 196 — Power to exempt railway from Act.
Section 197 — Matters supplemental to the definitions of "railway" and "railway servant".
Section 198 — General power to make rules.
Section 199 — Rules to be laid before Parliament.
Section 200 — Repeal and saving.

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