Section 3 in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
3. Reference to the Commissioner.
(1)Every railway administration shall ensure that the railway line or a portion thereof to be opened for public carriage of passengers is complete in all respects as per the Indian Railways Standard Codes and Manuals of Practice and for such opening all the administrative formalities are complete and that the working of the railway is regulated by the Indian Railways (Open Lines) General Rules, 1976.(2)The Chief Executive of the railway administration of a non-Government railway, before making a reference to the Commissioner under sub-rule(3) for inspection of any railway, shall obtain a clearance from the Central Government that the railway which is sought to be opened has been constructed and maintained by that administration in accordance with the Indian Railways Standard Codes and Manuals of Practice and the working of the railway is governed by the Indian Railways (Open Lines) General Rules, 1976.(3)Where the General Manager of a Zonal Railway, or the Chief Executive of a non-Government railway is of the opinion that any railway or part thereof is required to be opened for public carriage of passengers, he shall refer the matter to the Commissioner for inspection and report on the safety of that railway.
