Section 2 in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Railways Act, 1989 (24 of 1989);(b)"Bridge Engineer" means the Chief Engineer, the Deputy Chief Engineer (bridges) or any other engineer responsible for the construction and design of bridges ;(c)"Commissioner" means the Chief Commissioner of Railway Safety or a Commissioner of Railway Safety appointed under section 5;(d)"carriage" means the carriage of passengers or goods by a railway administration;(e)"Form" means a form appended to these rules;(f)"General Manager" means, -(i)in case of a Government railway, the General Manager of a Zonal Railway appointed under section 4 and includes the Chief Administrative Officer, the Chief Project Manager or any other officer, not below the rank of Under Secretary to the Government of India, who is the Head of the Department and to whom the powers of the General Manager have been delegated by general or special order under section 28; and(ii)in the case of a non-Government railway, the person who is the Chief Executive of that railway, by whatever name called and such other officer of that railway to whom the powers of the Chief Executive have been delegated;(g)"General Rules" means the Indian Railways (Open Lines) General Rules, 1976, as amended by the Indian Railways (Open Lines) General Amendment Rules, 1991;(h)"Government railway" means a railway owned by the Central Government;(i)"Inspection Report" means the inspection report of the Commissioner given under rule 18;(j)"level crossing" means an inter-section of a road with lines of rails at the same level;(k)"non-Government railway" means a railway other than a Government railway;(l)"passenger" means a person travelling with a valid pass or ticket;(m)"railway" means a railway, or any portion of a railway, for the public carriage of passengers or goods, and includes -(1)all lands within the fences or other boundary marks indicating the limits of the land appurtenant to a railway;(2)all lines of rails, sidings, yards, branches used for the purposes of, or in connection with, a railway and includes bridges over which lines of rails passes;(3)all electric traction equipment, power supply and distribution installations used for the purposes of or in connection with, a railway;(4)all rolling stock, stations, offices, warehouses, wharves, workshops, manufactories, fixed plant and machinery, roads and streets, running rooms, rest houses, institutes, hospitals, waterworks and water supply installations, staff dwellings and any other works constructed for the purpose of, or in connection with, railway;(5)all vehicles which are used on any road for the purposes of traffic of a railway and owned, hired or worked by a railway; and(6)all ferries, ships, boats and rafts which are used on any canal, river, lake or other navigable inland waters for the purposes of the traffic of railway and owned, hired or worked by a railway administration, but does not include -(A)a tramway wholly within a municipal area; and(B)lines of rails built in any exhibition ground, fair park, or any other place solely for the purpose of recreation;Explanation. - For the purpose of these rules, "railway" shall include newly built railway lines, either as extension of an existing railway, or as double or multiple lines alongside an existing one, conversion of railway from one gauge to another, restoration of abandoned lines, the use of electric motive power or change of traction from Direct Current(DC) to Alternate Current(AC) on an existing line;(n)"railway administration", in relation to -(a)a Government railway, means the General Manager of a Zonal Railway; and(b)a non-Government railway, means the person who is the owner or lessee of the railway or the person working the railway under an agreement and includes the Chief Executive of that railway by whatever name called;(o)"railway servant" means any person employed by the Central Government or by any railway administration in connection with the service of any railway;(p)"rolling stock" includes locomotives, lenders, carriages, wagons, railcars, containers, trucks, trolleys and vehicles of all kinds moving on rails;(q)"section", means a section of the Act;(r)"Schedule" means a Schedule annexed to these rules ;(s)"traffic" includes rolling stock of every description as well as passengers and goods;(t)"Zonal Railway" means a Zonal railway constituted under section 3 and in the case of a non-Government railway such division or section of that railway as the Central Government may, in consultation with that railway, notify;(u)all other words and expressions used in these rules, but not defined shall have the same meanings, respectively assigned to them in the Act and in the Indian Railways (Open Lines) General Rules, 1976.
