Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 33 in The Bangalore Metro Railway (General) Rules, 2011

33. Locomotives, works trains and maintenance vehicles.

(1)Locomotives, works trains, and self-propelled maintenance vehicles equipped with Automatic Train Protection equipment shall be worked as per all relevant rules made under the Act for operation on main lines and in depots as for passenger trains.
(2)The Train Operator of a self-propelled maintenance vehicle which is permitted to operate on running lines shall hold a certificate of competency as a Train Operator or to be accompanied by a person holding certificate of competency, and in the later case, the person holding the certificate of competency is responsible for the observance of these rules in respect of the operation of the vehicle.
(3)Before departing from depot, or from a work site where the train has been uncoupled, the train operator of the leading locomotive shall-
(a)ensure that the train is fully coupled;
(b)carry out a continuity test of the automatic brake; and
(c)verify that all handbrakes have been released.
(4)Subject to sub-rule (2), the Train Operator of a locomotive works train or self-propelled maintenance vehicles, shall possess at all times, when on duty-
(a)a hand lamp capable of showing a red, green and white aspects ;and
(b)any special notices relating to the working of works trains.
(5)Any unpowered vehicles, stationed on a siding or on the running line, shall be secured by the application of sufficient number of handbrakes unless coupled to a locomotive.
(6)Any such vehicle or group of vehicles shall have a lamp attached to the outermost vehicle displaying a red aspect in the direction of approaching trains and on a running line such lamps shall be placed at both the ends of the vehicle or group of vehicles.
(7)Any self-propelled maintenance vehicle which is not fitted with Automatic Train Protection equipments shall be taken on running line only if-
(a)during revenue service period, it is coupled to a locomotive or other vehicle which is so equipped; or
(b)during revenue service period, it is working within the limits of Engineer's Possession; or
(c)during non-revenue service period, it is running on line of sight method at a speed not exceeding twenty five kilometers per hour.
(8)Shunting of vehicles to make or break works train consists shall only take place in designated depot areas.
(9)The maximum speed of non-Automatic Train Protection equipped vehicles shall be limited in accordance with special instructions.
(10)Fly shunting of any vehicle is expressly prohibited at any time.Explanation: In this rule, a "fly shunt" is made when two vehicles are sent forward unattached either together or one immediately after the other and placed on different lines necessitating the points being reversed after the passage of the leading vehicle.