Section 78 — Power to measure, weigh, etc.

The Railways Act, 1989
Notwithstanding anything contained in the railway receipt, the railway administration may, before the delivery of the consignment, have the right to-- (i) re-measure, re-weigh or re-classify any consignment; (ii) re-calculate the freight and other charges; and (iii) correct any other error or collect any amount that may have been omitted to be charged.

Official Hindi (PDF) ↗

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