Section 7 in Indian Railways (Permission for Operators to Move Container Trains on Indian Railways) Rules, 2006
7. Regulation of Rail Container Operations
- In order to regulate the entry of rail container operators on Indian Railway network, various routes have been grouped into four categories largely based on the existing as well as anticipated traffic volumes on different rail corridors serving gateway ports and these categories are as follows:-(1)Category I - includes all existing or future Inland Container Depots serving J.N. Port or Mumbai Port in National Capital Region like Tughlakabad, Dadri, Gurgaon and shall also include all destinations reached via National Capital Region like Dhandari Kalan, Moradabad alongwith all domestic traffic.(2)Category II - includes all existing or future Inland Container Depots serving J.N. Port or Mumbai Port at locations other than those covered in Category I along with all domestic traffic except on traffic routes mentioned in Category-I.(3)Category III - includes all existing or future Inland Container Depots serving the ports of Pipava, Mundera, Chennai, Ennore, Vizag and Kochi and their hinterlands along with all domestic traffic except on traffic routes mentioned in Category-I.(4)Category IV - includes the ports like Kandla, New Mangalore, Tuticorin, Haldia, Kolkata, Paradip and Mormugao and their hinterland along with all domestic traffic except on traffic routes mentioned in Category-I.
