Section 24(5) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
(5)The application under sub-rule (1) shall be accompanied by -(a)such diagrams as necessary to give full particulars of the axle loads, wheel spacing, length over buffers or couplers and other principal dimensions of the rolling stock as specified in form VIII for which sanction is required;(b)such calculations and stress sheets showing-(i)the external forces on which the stress calculations are based;(ii)the stresses which will be produced in the various bridges or viaducts on which the proposed rolling stock will run;(iii)the effects which the said rolling stock will have on various structures and track as compared with those caused by the rolling stock already in use, or allowed by the existing orders; and(iv)the conclusions arrived at;(c)the calculations stress sheets showing, as to what allowance has been made for any secondary or deformative stresses in addition to the primary stresses caused by the external forces and what relief of stress, if any, has been included and the necessary tests carried out on bridges as referred to in sub-rule (2) of rule 14;(d)the modification, telecommunication if any, installation necessary to ensure to signal and electromagnetic compatibility or electromagnetic interference compatibility with rolling stock and a certificate that the same have been carried out;(e)actual test report of electromagnetic compatibility or electromagnetic interference measurements with rolling stock and a confirmation that the results are within specified limits and standards;(f)report of checks on rolling stock to ensure that it withstands the electromagnetic interference from external sources;(g)speed certificate base on oscillation trail results; and(h)a safety certificate jointly signed by the concerned Directors of the metro railway in the Form XVIII.
