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

Union of India - Subsection

Section 41(1) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(1)
(a)after obtaining the sanction of the Electrical Inspector to the Government of India for energization under rule 40, the sub stations should be commissioned sufficiently in advance for the energization of third rail 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 third rail equipments take place, necessary clearance certificate should be obtained from all the Construction Officers of Electrical, Civil, Signaling and Telecommunication and others who had been hitherto working in the substation premises and on the section to the effect that their staff had been withdrawn and the sub-station including the section could be energized;
(d)after final measuring of the whole installation and check on the satisfactory operation of all equipments including protective relays, the traction sub-stations and other installations may be energized.
(e)energization of electrical equipments and third rail system shall be progressively undertaken starting with High Tension equipments at the receiving sub-stations, 33 KV feeders from the receiving sub-stations to the traction and auxiliary sub-stations and 750V DC feeders from the traction sub-station to the third rail followed by one sub-sector after another; and
(f)before running electric rolling stock, a confirmatory fel test to check the proper operation of the protective relays in the traction substation shall be conducted.