Section 176 in The Dedicated Freight Corridor Railway General Rules, 2018
176. Examination of train before starting.
(1)No train shall be despatched from a station unless it has a valid brake power certificate to the effect that the train is fit to proceed and has the prescribed brake power, issued by a train examiner except in the circumstances and manner prescribed under sub-rule (2) below.(2)When newly formed train is to be despatched from a non-train examination station, or the brake power certificate is no more valid in terms of special instructions issued to this effect, the loco pilot of the train may start his train after he is satisfied of continuity and availability of adequate air pressure in the train brake system upto the last vehicle.Provided further that such a train shall be worked only up to the next train examination station in the direction of movement and train given examination before proceeding ahead.(3)The loco pilot, shall carefully examine the load of any open wagon and over dimensional consignments which may be attached to the train and if any such load has shifted or requires adjustment, he shall have it secured or the wagon detached from the train.
