Section 66 in The Dedicated Freight Corridor Railway General Rules, 2018
66. Fixed signals generally.
(1)Every Fixed signal shall be so constructed that, in case of failure of any part of its connections, it shall remain at its most restrictive aspect.(2)(a)a signal which has been taken 'OFF' for the passage of a train shall not be placed at 'ON' until the whole of the train for which it has been taken `OFF' has passed it, except in case of emergency, or, where arrangement is provided to restore the signal 'automatically', in which case the control operating the signal shall not be restored to its normal position till the whole of the train has passed it;(b)when in an emergency, if a signal has to be put back to "ON" before passage of full train, no points or locks shall be moved until train has come to a stop, and station master has, except where route alteration is pre-empted by signal interlocking, confirmed it from the loco pilot through the approved means of communication;(c)whenever it is intended to put back departure signal of a departing train to "ON" due to change in planning, before the signals are taken "ON", the station master shall first advise the loco pilot on approved means of communication not to start his train. Thereafter the starter and advanced starter shall be put back to "ON', and except where route alteration is pre-empted by signal interlocking, points shall be changed only after a gap of two minutes; and(d)whenever the loco pilot observe change in departure signal before or just about passing over it, he shall stop his train and proceed further only on instructions of station master on duty received on approved means of communication.(3)(a)no fixed signal within station limits shall be taken 'OFF' without the permission of the station master on duty and in the case of a signal outside the station limits without the permission of such railway servant as may for the time being be in independent charge of the working of such signal; and(b)under no circumstances, a signal shall be taken `OFF' by resorting to methods other than those prescribed by instruction issued in the matter.
