Section 27 in The Opening of Delhi Metro Railway for Public Carriage of Passengers Rules, 2002
27. Use of new type of signalling equipment.
(1)The metro railway administration when it desires to use a new type of signalling equipment which is not of approved type, shall apply for sanction to the Commissioner.(2)The application under sub-rule (1) shall be accompanied by-(a)a list of the requirements which the equipment fulfils together with the results of the tests conducted ;(b)a certificate from the Chief Signal and Telecommunication Engineer in the Form XX ;(c)a statement giving details of the tests, trials and verification conducted by suppliers, metro railway, etc., on the performance of the equipment;(d)safety assessment report from an independent safety assessor, where applicable;(e)certificate, if any, from other metro railway where equipment is in use for passenger carrying services ;(f)the relevant system details as may be necessary to give full particulars of the principle of operations and safety features incorporated; and(g)a copy of the instructions jointly approved by Chief Operations Manager and Chief Signal and Telecommunication Engineer, to be issued for operation of the equipment by the Operating Staff, including those instructions for working under abnormal or failure conditions.
