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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3) in The Bangalore Metro Railway (General) Rules, 2011

(3)The maintenance staff requiring to carry out inspection or repair of equipment ,which does not affect the integrity of the track nor require the use of ladders or scaffolding and not involving danger to trains or traffic, may enter on the track under the following conditions, namely:-
(a)the Traffic Controller shall give permission, specifying the location and area for which permission is given and the time by which staff shall have to leave the track;
(b)the Traffic Controller shall log the time, location and the name of the person to whom permission under clause (a) has been given;
(c)on completion of the work, the person to whom permission has been given under clause (a) shall report to the Traffic Controller, identify himself and affirm that he and his equipment are clear of the track and that it is safe for service to resume;
(d)if the work cannot be completed within the allotted time, the person to whom permission has been given under clause (a), shall inform the Traffic Controller before the expiry of the time he has been allotted and agree with the Traffic Controller for an extension of time and the institution of an Engineer's Possession; and
(e)the Traffic Controller shall not permit the start of normal service until all permissions to work have been properly given up and rescinded.