(1)Loose shunting shall be permitted only when it cannot be avoided. It shall never be performed on a vehicle not accompanied by a man capable of applying and pinning down the brakes. A vehicle not provided with brakes in good working order and capable of being easily pinned down shall not be loose-shunt unless attached to it atleast one other vehicle with such brakes. Loose-shunting shall not be performed with, or against a vehicle containing passengers, live-stock or explosives.(2)For the purpose of this rule "loose-shunting" means the placing of a vehicle by giving it such an impetus from the locomotive that it can run along to the desired position.
