Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 228(12)] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(12)(a) in The Dedicated Freight Corridor Railway General Rules, 2018

(a)when the Loco pilot is to bring his locomotive, with or without vehicles, back on the same line, in addition to the provisions of sub-rule (11) of the rule 228, on multiple line section, the Loco pilot shall also have a written authority from the station master who shall ensure that no train is diverted on to or cross the same line or that portion of track over which the said Loco pilot would be returning;