Section 41 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
41. Procedure for energization of traction installations.
(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who had been hitherto working in the substation premises and on the section to the effect that their staff had been withdrawn and the sub-station including the section could be energized;(d)after final measuring of the whole installation and check on the satisfactory operation of all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.(2)The station manager shall, in addition to giving wide publicity through newspapers and other media, warn all passengers about the danger of 750V DC third rail equipment on the section.(3)All relevant documents and certificates as mentioned in, and notifications issued under, the Traction manual along with the approval of Electrical Inspector for energisation shall form a part of complete documents to the Commissioner while making reference to the Commissioner under sub-rule (2) of rule 3 for opening of the Bangalore metro railway or a part there of for public carriage of passengers.(4)(a)The Commissioner shall carry out the inspection of the entire section;(b)the Director-in-charge of Electrical Department nominated by the Officer in-charge of the Bangalore Metro Railway Administration shall accompany the Commissioner throughout the inspection;(c)the engineer-in-charge of the section during the construction shall also be present;(d)during the inspection particular attention shall be paid to the safety and operational aspects of the train movements and to see that staff are in possession of statutory rule books; instruction books, registers, forms, and the transportation, electrical, permanent-way and signal and telecommunication staff are fully acquainted with the duties to be carried out after electric traction is introduced.(5)The signalling and train control and telecommunication requirements in electrified section shall be in accordance with international standards or approved standards laid down by the Central Government.(6)Subject to inspection being satisfactory, an 'all concerned message' may be issued by the Commissioner, communicating his authorisation for the introduction of commercial services under electric traction.(7)A catechism dealing with the requirement of signal and telecommunication installations for 750V DC electrified section shall be in accordance with Appendix A and Appendix B to these rules.
