Railways (Prescription of Offensive Goods) Rules, 1990
In exercise of the powers conferred by clause (b) of sub-section (2) of Section 87 of the Railways Act, 1989 (24 of 1989), read with Section 22 of the General Clauses Act, 1897 (10 of 1897), the Central Government hereby makes the following rules, namely:
Section 1. Short title and commencement
(1) These rules may be called the Railways (Prescription of Offensive Goods) Rules, 1990.
(2) They shall come into force on the date of commencement of the Railways Act, 1989 (24 of 1989).
Section 2. Definition
In these rules, Act means the Railways Act, 1989 (24 of 1989).
Section 3. Goods declared to be offensive in nature
For purpose of the Act, the following goods shall be the goods of offensive nature, namely:
(1) Dried Blood;
(2) Corpses;
(3) Carcasses of dead animals;
(4) Bones excluding bleached and cleaned bones;
(5) Municipal or street sweepings or refuse;
(6) Manures of any kind including Myceilium except chemical manures;
(7) Rags, other than oily rags;
(8) Any decayed animal or vegetable matter;
(9) Human Ashes;
(10) Human Skeletons;
(11) Parts of human body.
1. Vide Noti. No. GSR 555(E), dated 7th June, 1990, published in the Gazette of India, Extra., Part II, Section 3(i), dated 7-6-1990.