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 6 in The Railways (Opening for Public Carriage of Passengers) Rules, 2000

6. Deviation from or infringement of Standard Codes and Manuals of Practice to be notified.

(1)The General Manager shall ensure that the railway proposed to be opened is operationally fit in every respect before inspection.
(2)The General Manager shall, while making the reference under rule 3, bring to the notice of the Commissioner any deviation in design, material and construction of the works, rolling stocks or appliances of the railway, instances in which Maximum and Minimum Dimensions have not been observed, or the bridges, tunnels are not capable of carrying the prescribed or standard load without exceeding the stress specified in the Indian Railways Standard Codes and Manuals of Practice.