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[Cites 0, Cited by 0] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(3) in The Dedicated Freight Corridor Railway General Rules, 2018

(3)In case the place of obstruction is within station limits. - (a) the provision of sub-rule (2) of the rule 241 may be dispensed with, if the affected line is isolated by setting and securing of points or by securing at 'ON' the necessary manually controlled Stop signal or signals; and
(b)approach signals shall not be taken 'OFF' for a train unless the train has been brought to a stop at the first Stop signal, except in cases where the Loco pilot has been issued with a Caution Order at a station in rear, informing him of the obstruction and the details thereof; and
(c)upon entering the affected line the Loco pilot shall be hand signalled from a distance of not less than thirty meters from the place of obstruction.
Provided further that in case the Loco pilot have been pre-warned of the details of the obstruction and if the restriction is not stop dead before proceeding, the competent railway servant deputed to hand signalled the Loco pilot shall first exhibit a Stop signal and advise the speed at which the Loco pilot shall take his train across the obstruction.