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] [Section 199(1)] [Section 199] [Entire Act]

Union of India - Subsection

Section 199(1)(c) in The Dedicated Freight Corridor Railway General Rules, 2018

(c)in case of working of material or departmental train in block section,-
(i)the train shall be dispatched from the station after blocking back or blocking forward the block section along with necessary authority for shunting or obstruction as in the rule 103 and requisite caution order is given;
(ii)If the work necessitates stopping of trains on any of the adjacent line, block for the same shall be asked for by the supervisor and the affected section shall also be blocked back or blocked forward by the station master despatching the train;
(iii)If the nature of work is such that train movement need not be stopped on the adjoining line but infringement is apprehended during loading or unloading of material, the supervisor shall arrange to show signals in accordance with the rule 242 and loco pilot of trains proceeding into the section shall be issued caution order by station master at either end of the section.