Section 23(1) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
(1)The Commissioner may sanction the use of locomotive engines, rolling stock, or any other motive power under section 27 which is already running on any Zonal railway, or any division or section of any non-Government railway, or on any new lines in accordance with the provisions of the Indian Railways (Open Lines) General Rules, 1976 or orders on the subject issued by the Central Government from time to time.
