Central Government Act
Section 91(1) in The Railways Act, 1989
(1) Out of the proceeds of any sale of goods under sub- section (1) of section 90 or the price payable therefor under sub- section (4) of that section, the railway administration may retain a sum equal to the freight and other charges due in respect of such goods and the expenses incurred in respect of the goods and the auction thereof and render the surplus, if any, to the person entitled thereto.