Section 27 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
27. Use of new type of signalling equipment.
(1)The Bangalore metro railway administration shall, in case where it desires to use a new type of signaling equipment which is not of approved type, apply for sanction to the Commissioner.(2)The application under sub-rule (1) shall be accompanied by-(a)a list of the requirements which the equipment fulfil together with the results of the tests conducted;(b)a certificate from the Director-in-charge of signal and telecommunication in the Form XIX;(c)a statement giving details of the tests, trails and verification conducted by suppliers, metro railway, etc. on the performance of the equipment;(d)safety assessment report from an independent safety assessor, where applicable;(e)certificate, if any, from the other metro railway where equipment is in use for passenger carrying services;(f)the relevant system details as many be necessary to give full particulars of the principle of operations and safety feature, incorporated;(g)a copy of the instructions jointly approved by Director-in-charge of Operation and Director-in-charge of Signal and Telecommunication, to be issued for operation of the equipment by the Operating Staff, including those instructions for working under abnormal or failure conditions;(h)any changes in the station working order.
