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Union of India - Section

Section 40 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

40. Approval of energization of high tension lines.

(1)The Bangalore Metro Rail Corporation, shall submit the application at least fifteen days before energization of high tension lines to the Electrical Inspector of the Government for the following purpose, namely:-
(a)formal approval to the design and layout of all high voltage equipment including sub-stations, transmission line, power distribution system, DC feeders and third rail equipment;
(b)approval for energization of high tension installations mentioned above including third rail equipment for DC traction;
(2)The application referred to in sub-rule (1) shall be accompanied with documents specified in traction manual of the Bangalore Metro Railway;
(3)On receipt of an application under sub-rule (1), the Electrical Inspector shall scrutinize and inspect the design and installations in respect of the following, namely:-
(a)the layout and design for receiving sub-stations, traction sub stations auxiliary sub stations, 750 V DC third rail equipment and other installations for compliance with the Indian Electricity rules, 1956 and the relevant Indian standards or International standards; and
(b)inspection of completed installations, either personally or by deputing his officers for compliance with the safety requirements.
The Electrical Inspector shall after conducting the inspection under sub-rule (3), convey his approval for the energization of receiving sub-stations, traction sub-stations, auxiliary sub-stations, 750 V DC third rail system and others associated high tension equipments subject to such conditions as he may consider necessary.