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Union of India - Section

Section 5 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

5. Contents of documents.

(1)Tabulated details which shall consist of important characteristics of the Bangalore metro railway or a portion thereof to be opened for public carriage of passengers, and in particular shall include-
(a)curve abstract in Form I;
(b)gradient abstract in Form II;
(c)bridge abstract in Form III,
(d)viaduct abstract in Form IV;
(e)important bridges abstract in Form V;
(f)ballast and permanent way abstract in Form VI;
(g)stations and station sites in Form VII;
(h)brief particulars of rolling stock in Form VII;
(i)brief particulars of traction installations in Form IX;
(j)power supply installation abstract in Form X;
(k)electrical crossings over metro railway tracks in Form XI;
(l)traction maintenance depot abstract in Form XII;
(m)ventilation, smoke management, fire safety and other measures in tunnels and stations in Form XIII; and
(n)signalling and train control and tele-communication systems in form XIV.
(2)The index plan and section sheets, completion drawings, etc., shall include, -
(a)index plan and section sheets as specified in the Schedule;
(b)completion drawings of bridges or viaducts showing details of structure, loading standards adopted, etc;
(c)completion drawings of tunnels, if any;
(d)diagrammatic plan of station yards showing layout of tracks and particulars of turn outs, gradients, of any signals and interlocking installed.
(3)The comments on the following matters shall be included in the certificate in Form XV, namely:-
(a)Moving and fixed dimensions;
(b)Strength of bridges or viaducts;
(c)Brake and communication;
(d)System of working;
(e)Electric traction equipment; and
(f)Type of rolling stock, proposed along with list of restrictions.
(4)The list of infringements of moving and fixed dimensions shall be prepared in Form XVI and shall contain full explanations for the infringements and restrictions or precautions to be adopted because of them and the reference to the authority of the Central Government under which the infringement is permitted or allowed.
(5)The working orders to be enforced at each station on the Bangalore metro railway to be opened shall be prepared in accordance with the provisions of the Bangalore Metro Railway (General) Rules, 2011 and shall specify any special conditions that are required to be met with and such orders shall include traction working rules.