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Railways Act, 1989 50 Supply of tickets on payment of fare. (1) Any person desirous of traveling on a railway shall, upon payment of the fare, be supplied with a ticket by a railway servant or an agent authorized in this behalf and such ticket shall contain the following particulars, namely, (i) this date, of issue; (ii) the class of carriage; (iii) the place from and. the place to which it is issued; and (iv) the amount of the fare. (2) Every railway administration shall display the hours during which booking windows at a station shall be kept open for the issue of tickets to passengers. (3) The particulars required to be specified on a ticket under clauses (ii) and (iii) of sub-section (1) shall,- (a) if it is for the lowest class of carriage, be set forth in Hindi English and the regional language commonly in use at. the place of issue of the ticket; and (b) if it is for any other class of carriage, be set forth in Hindi and English: Provided that where it is not feasible to specify such particulars in any such language due to mechanization or any other reason, the Central Government may exempt such particulars being specified in that language.    |
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