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[Cites 0, Cited by 0] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(1) in The Opening of Delhi Metro Railway for Public Carriage of Passengers Rules, 2002

(1)
(a)After obtaining the sanction of the Electrical Inspector to the Government of India for energization under Rule 39, the sub-stations should be commissioned sufficiently in advance for the energization of overhead electrical equipment;
(b)Before energization of the sub-stations, full communication facilities should be available and power supply authorities should be ready to give power supply;
(c)On the date on which energization of track installations takes place, necessary clearance certificate should be obtained from the Electrical Construction Officers and others who had been hitherto working in the sub-station premises to the effect that their stall had been withdrawn and the sub-station could be energized.
(d)After final measuring of the whole installation and check on the satisfactory operation of all equipment including protective relays, the traction sub-stations and other installations may be energized ;
(e)Energization of overhead electrical equipment and overhead current collection system shall be progressively undertaken starting with 33 kV/25 kV/1500 V DC feeders from the receiving sub-stations to the traction sub-stations, track cabins, bus bars of the feeding posts followed by one sub-sector after another ; and
(f)Before running electric rolling stock, a confirmatory field test by the proper operation of the protective relays shall be conducted.