Section 23 in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
23. Sanction to use locomotive engines and rolling stock on new lines.
(1)The Commissioner may sanction the use of locomotive engines, rolling stock, or any other motive power under section 27 which is already running on any Zonal railway, or any division or section of any non-Government railway, or on any new lines in accordance with the provisions of the Indian Railways (Open Lines) General Rules, 1976 or orders on the subject issued by the Central Government from time to time.(2)Before according sanction under sub-section (1), the Commissioner shall ascertain that the application of the Indian Railways (Open Lines) General Rules, 1976 by the concerned railway administration which operates the line has been previously sanctioned and notified in the Official Gazette.
