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Railways Act, 1989 84. Unclaimed consignment. (1) If any person fails to take delivery of- (a) any consignment; or (b) the consignment released from detention made under sub-section (1) of section 83; or (c) any remaining part of the consignment under sub-section (2) of section 83 such consignment shall be treated as unclaimed. (2) The railway administration may,- (a) in the case of an unclaimed consignment which is perishable in nature, sell such consignment in the manner provided in clause (a) of sub-section (2) of section 83; or (b) in the cast of an unclaimed consignment which is not perishable in nature, cause a notice to be served upon the consignee if his name and address are known, and upon the consignor if the name and address of the consignee are not known, requiring him to remove the goods within a period of seven days from the receipt thereof and if such notice cannot be served or there is a failure to comply with the requisition in the notice, sell such consignment in the manner provided in clause (b) of sub-section (2) of section 83. (3) The railway administration shall, out of the sale proceeds received under sub-section (2), retain a sum equal to the freight and other charges including expenses for the sale due to it and the surplus, if any, of such sale proceeds shall be rendered to the person entitled thereto.    |
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