Section 24 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
24. Use of new type of rolling stock.
(1)The Bangalore metro railway administration when it desires to use rolling stock of new type different from those already running on a section of the Bangalore metro railway, shall apply for sanction for the same to the Central Government through the Commissioner.(2)Any modification in the design of car which alters the system of operation and control on the rolling stock like change in the braking system, or change in the principle of traction, shall be considered as a material modification and shall constitute a change in the type and design of the rolling stock.(3)Any modification in the car or rolling stock affecting the salient dimensions or suspension system or running gears and any other modification which affect the riding quality of the rolling stock, shall also constitute a change in the type and design of the rolling stock.(4)The rolling stock of new type different from those already running on a section or increasing the speed of existing rolling stock by making improvements, shall require oscillation and other trials to be conducted as specified by the Central Government from time to time to determine safe speed potential and stability or rolling stock.(5)The application under sub-rule (1) shall be accompanied by -(a)such diagrams as necessary to give full particulars of the axle loads, wheel spacing, length over buffers or couplers and other principal dimensions of the rolling stock as specified in form VIII for which sanction is required;(b)such calculations and stress sheets showing-(i)the external forces on which the stress calculations are based;(ii)the stresses which will be produced in the various bridges or viaducts on which the proposed rolling stock will run;(iii)the effects which the said rolling stock will have on various structures and track as compared with those caused by the rolling stock already in use, or allowed by the existing orders; and(iv)the conclusions arrived at;(c)the calculations stress sheets showing, as to what allowance has been made for any secondary or deformative stresses in addition to the primary stresses caused by the external forces and what relief of stress, if any, has been included and the necessary tests carried out on bridges as referred to in sub-rule (2) of rule 14;(d)the modification, telecommunication if any, installation necessary to ensure to signal and electromagnetic compatibility or electromagnetic interference compatibility with rolling stock and a certificate that the same have been carried out;(e)actual test report of electromagnetic compatibility or electromagnetic interference measurements with rolling stock and a confirmation that the results are within specified limits and standards;(f)report of checks on rolling stock to ensure that it withstands the electromagnetic interference from external sources;(g)speed certificate base on oscillation trail results; and(h)a safety certificate jointly signed by the concerned Directors of the metro railway in the Form XVIII.(6)The Commissioner shall scrutinize the proposal and make recommendations to the Central Government for orders.(7)No new type of rolling stock which causes change in the electromagnetic compatibility or electromagnetic interference behavior or stresses exceeding the design criteria specified and approved by the Central Government for existing structures or excessive stresses in track shall be planned unless the prior sanction of the Central Government to the specification of new Rolling stock has been obtained.
