Section 16(3) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
(3)Where the Commissioner is satisfied that first class standards are not required in the cases such as temporary bridges, railway worked at low speed or with small axle loads, he may recommend departure from the IRS Bridge Rules, 1964 and the Standard Codes of Practice on such conditions as he may deem fit, provided that the Commissioner shall forward with his report the calculations showing that the opening of such bridges, railways or axle loads will not be dangerous to the public carriage of passengers and the railway servants.
