Section 5 in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
5. Contents of documents to be supplied.
- The documents referred to in rule 4 shall contain the details as specified below: -(1)Tabulated details which shall consist of important characteristics of the railway or a portion of railway to be opened for public carriage of passengers and in particular include -(a)Curve abstract as specified in Form I;(b)Gradient abstract as specified in Form II;(c)Bridge abstract as specified in Form III;(d)Important bridges - particulars of waterway and construction as specified in Form IV;(e)Ballast and Permanent Way as specified in Form V;(f)Stations and station sites as specified in Form VI;(g)Station accommodation as specified in Form VII;(h)Station machinery as specified in Form VIII;(i)Level crossing abstract as specified in Form IX;(j)Brief particulars of traction installations as specified in Form X;(k)Power supply installation abstract as specified in Form XI;(l)Traction maintenance depot abstract as specified in Form XII;(m)Restricted Over Head Equipment clearances abstract as specified in Form XIII and(n)Electrical crossing over railway track abstract as specified in Form XIV.(2)Index Plan and Section sheet shall be prepared as laid down in paragraphs 443 to 451 of the Indian Railways Code for the Engineering Department as reproduced in Schedule.(a)Completion drawings of bridges, with drawings showing each type of girders used and giving the loading standard for which each is designed, and (if called for by the Commissioner), details of the calculations of their strength;(b)Completion drawings of tunnels, if any;(c)Diagrammatic plans of station yards showing the gradients, the layout of tracks and particulars of turn out, block working and of any signals and interlocking installed;(d)Implantation of diagrams of Over Head Equipment masts, if applicable.(3)List of Questions and Answers shall be prepared in terms of questions enlisted in Form XV.(4)Certificates of works shall comprise-(a)Certificate in Form XVI containing the comments on the following matters, namely :-(i)maximum and minimum dimensions;(ii)strength of bridges;(iii)number of engines on one span;(iv)brake and communications;(v)accommodation in coaches to cater, for different categories of passengers;(vi)system of working;(vii)electric traction equipment (only if applicable); and(viii)types of rolling stock proposed along with list of restrictions.(5)List of infringements of maximum and minimum dimensions shall be prepared in Form XVII and shall show the gauge of the railway and items infringed and shall contain full explanation for the infringement and the reference to the authority under which the infringement is permitted or allowed.(6)Working orders to be enforced at each station on the railway to be opened shall be prepared in accordance with the rules provided in Chapter V of the General Rules and shall specify any special conditions that are required to be met with.(7)Where it involves introduction of electric traction on the railway line the working orders shall include traction working rules.
