Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 119 in The Dedicated Freight Corridor Railway General Rules, 2018

119. Shunting or obstruction.

(1)Obstruction or shunting in station section upto the outer most facing points or Block section limit board in the direction of an approaching train and upto the Advanced starter in the direction of departing train shall be permitted freely, unless forbidden by special instruction, at stations where Home, Starter and advanced starter signal are either manual or semi-automatic Stop signals; and when are kept at 'ON'.
(2)No obstruction or shunting shall be permitted, in the face of an approaching train up to Home signal , unless it has been verified by Station Master through approved means communication that a train has come to stop at the Home signal kept at 'ON'.
(3)When the first Stop signal is taken 'OFF' for reception of a train , shunting or obstruction shall be permitted only on lines which are either isolated or the points and crossings over which the train has to pass are protected by Stop signals or shunt signals.
(4)No obstruction or shunting shall be allowed beyond the station section towards the block section in rear, unless the entire block section is first cleared of all trains and a message is exchanged between the block stations in rear to this effect to block back under exchange of private number.
(5)Obstruction or shunting may be allowed beyond the Advanced starter towards the block section in advance behind a train and the section need not be blocked provided movement of trains beyond respective Starter signals is restricted by switching to manual mode unless already a manual Stop signal and keeping them at 'ON'. The entry of trains into the section shall remain restricted until the obstruction has been removed and in case the obstruction is caused by a repair or maintenance vehicle, it has either returned back or is ordered to move ahead after completion of the work and its Incharge confirming to the Station Master that the line is safe for working of trains through secured means of communication to be followed by a written advice.