Legal Document View

Unlock Advanced Research with PRISMAI

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

Union of India - Section

Section 14 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

14. Procedure for inspection of bridges or viaducts.

(1)For the purpose of rule 13, the Commissioner shall examine at least one bridge or viaduct of each different pattern or type, as the case may be, and satisfy himself about the adequacy with reference to the safety of-
(a)the general design of the bridge or viaduct;
(b)designs of different parts or portions of the bridge or viaduct;
(c)the construction and erection of the whole structure of the bridge or viaduct;
(d)steel girder spans and their bedding at all supports; and
(e)type and design of the pre-stressed concrete bridges or viaducts including their bearings.
(2)If the Commissioner considers it necessary, in addition to it, certificate of a bridge engineer employed fer the purpose, he may call for load deflection test as specified in Form XVII and other test under the loads for which the bridge is designed.
(3)If the Commissioner is satisfied that the girders have been properly designed for the work they are intended to perform, then the open-web and plate-girders shall not require to be tested.
(4)The Commissioner may test any number of span and may test a span any number of times and at any speed as he considers desirable up to the maximum permissible speed of the section.