Section 201(5) in The Dedicated Freight Corridor Railway General Rules, 2018
(5)The tower wagon shall not carry out any work without the prior permission of station master on duty and unless the line or lines that will be obstructed are blocked,-(a) the supervisor in-charge of the tower wagon shall notify the station master on duty in writing the line that will be occupied by the said tower wagon and line or lines likely to be infringed other than the one occupied by the tower wagon, if any, during the period of operation, and time required for the work; relevant provisions contained in Chapter-X shall also apply;(b)in case of working of tower wagon in station section the lines for which block is taken, shall be treated as deemed `obstructions' for the purpose of taking 'off' signals or train working or shunting. The affected line shall be protected by setting the points against such line and Stop plugs placed over the relevant point switches or buttons. Buzzer where provided shall also be switched;(c)in case of working of tower wagon in block section,-(i)The tower wagon shall be despatched from the station in rear only after blocking back or blocking forward the block section along with necessary authority for shunting or obstruction as in rule 103 and the requisite caution order is given;(ii)if the work necessitates stopping of trains on any of the adjacent line, block for the same shall be asked for by the supervisor and the affected section shall also be blocked back or blocked forward by the station master despatching the train; and(iii)if the nature of work is such that train movement need not be stopped on the adjoining line but infringement is apprehended during operation of the machine, the supervisor shall arrange to show signals in accordance with the rule 242 and loco pilot of trains proceeding into the section shall be issued caution order by station master at either end of the section.(d)when neither the block has been taken nor signal to warn the loco pilots as in sub-clause (iii) of clause (c ) of the sub-rule (5) of the rule 201 have been ensured on the adjoining line, the supervisor in charge shall see that during working adjacent lines are kept clear.(e)after the work is completed, the supervisor in charge shall issue a memo to the station master on duty to the effect that the work is over and other lines blocked or fouled are clear of obstructions and are safe for the passage of trains. Provided further that written memo may follow the advice given on secured voice communication where provided for early commencement of train operation on line under the system of working.
