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 229(1)] [Section 229] [Entire Act]

Union of India - Subsection

Section 229(1)(a) in The Dedicated Freight Corridor Railway General Rules, 2018

(a)In case of an accident resulting in complete blocking of running lines, if it is considered necessary to run train or trains to the site of the accident for relief or other purposes, such trains may be despatched into the obstructed section by issuing a written authority to proceed without line clear 'Authority to Proceed Without Line Clear' to the Loco pilots of such trains on the prescribed form;