Section 76 in The Bangalore Metro Railway (General) Rules, 2011
76. Permit to work adjacent to or involving electrical equipment.
(1)Works shall be carried out adjacent to electrical equipment or involving any parts thereof only by authorised employee of Bangalore Metro Railway.(2)No works under sub rule (1) shall be undertaken unless an authorised electrical person has given a permit to work and in addition, nominated a qualified representative of the electrical branch, where necessary, in accordance with the special instructions, which shall lay down the detailed procedure of obtaining, granting and cancelling of the permit to work ensuring utmost safety.(3)The authorised electrical person shall not issue such permit to work without the consent of the Traction Power Controller who in turn, shall keep the Traffic Controller informed when train movements are affected. Whenever such work is likely to affect any other installations, the work will be carried out as per special instructions.(4)Before commencing any work on third rail or its associated cables and equipment, or any other inspection or maintenance work within two meters of third rail, a permit to work shall be obtained from an authorised electrical person.(5)The maintenance and operation of Electrical Traction Installations in emergency conditions shall be carried out after obtaining permit to work as per procedure contained in special instructions.
