Railways Act, 1989

78. Power to measure, weigh, etc. 

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.

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