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 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The Bangalore Metro Railway (General) Rules, 2011

(1)If a train is stopped by an irrevocable emergency brake application and cab signaling indications are normal the Train Operator shall examine the Train Integrated Management System panel to ascertain the cause, if indication of faults in multiple circuits affecting the whole train or rear cars of the train are present, the train shall not be moved until, it has been verified that the train is complete and coupled.