On Monday, the Western Railway and Central Railway said that Lawyers practising in different Courts & registered clerks of advocates are allowed to travel by suburban services in the Mumbai Metropolitan Region till Nov 23.
The permission will take effect on Oct 27 & will be in force till Nov 23, 2020.
In a joint release, the Central Railway and the Western Railway said practising lawyers & registered clerks can use the suburban services on all working days only during non-peak hours up to 8 in the morning, between 11 am to 4 pm & 7 pm onwards till Nov 23.
Last week, the Railway authorities permitted women to travel on special suburban services during non-peak hours.
The Railways further said that the facility will be made available to lawyers -- can't be availed for undertaking travel during peak hours on any ground whatsoever and/or for any reason wherever.
Moreover, monthly passes won't be issued & for each journey, a separate one-way ticket will have to be bought or purchased.
The release said the lawyers & their registered clerks will have to buy tickets every time while traveling on suburban locals, but monthly passes won't be issued.
It said that "Train ticket will be sold only upon production of a valid identity card issued by the Bar Council of Maharashtra & Goa in the case of lawyers & by the Bombay Hight Court registry in the case of registered clerks".
The travellers are requested to follow medical & social protocols as mandated for Coronavirus. "All the travellers availing the facility made available shall strictly comply with the guidelines issued by the State Government from time to time applicable to such travelling, such as compulsory, continuous & proper wearing of face-cover, maintaining social distancing all the time & frequent use of hand-sanitiser, etc."
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Picture Source : https://www.deccanherald.com/national/west/coronavirus-maharashtra-govt-requests-centre-to-start-local-trains-847811.html
