NO. 56 OF 2003
[ 30th December, 2003.]
An act further to amend the Railways Act, 1989.
BE it enacted by Parliament in the Fifty- fourth Year of the Republic
of India as follows:-
1. Short title and commencement.-
(1) This Act may be called the Railways (Amendment) Act, 2003 .
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
2. Amendment of section 137.- In section 137 of the Railways Act, 1989 (24 of 1989 ) (hereinafter referred to as the principal Act), in sub- section (3), for the words" fifty rupees", the words" two hundred and fifty rupees" shall be substituted.
3. Amendment of section 138.- In section 138 of the principal Act, in sub- section (3), for the words" fifty rupees", the words" two hundred and fifty rupees" shall be substituted. T. K. VISWANATHAN, Secy. to the Govt. of India.