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 31 in The Bangalore Metro Railway (General) Rules, 2011

31. Examination of Trains.

(1)Each train shall be examined by a competent person from the Rolling Stock Maintenance department before being offered for passenger service.
(2)The examination shall ensure that all functions of the train are working correctly and in particular safety devices, such as-
(i)cab signaling;
(ii)safety brake circuits;
(iii)train, Depot control centre, Operations Control centre radio;
(iv)head and taillights;
(v)Train Integrated Management system;
(vi)brake gears;
(vii)isolating cock ties intact;
(viii)miniature circuit breaker and safety switch seals intact; and
(ix)any other item specified under special instructions.
(3)The competent staff shall sign a certificate of safety test indicating duration of its validity, which shall remain in the leading cab in the direction of departure.
(4)The train operator who runs the train from the depot shall check that the certificate is up to date and currently valid before moving the train and he shall also check the head lights, the tail lights, the marker lights and the speedometer of the train.