Section 28 in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
28. [ Introduction of new types of locomotives or rolling stock or increase in sanctioned maximum speed of existing locomotives or rolling stock. [Substituted by Notification No. G.S.R. 945(E), dated 1.10.2018 (w.e.f 21.7.2002).]
(1)The Research, Design and Standards Organisation shall apply, for introduction of new types of locomotives or rolling stock different from those already running on any section or division of railway administrations for use by any railway administration, to the Central Government through the Commissioner.Explanation. - For the purposes to this rule, any increase in sanctioned maximum speed of existing locomotives or rolling stock shall be treated as introduction of new types of locomotives or rolling stock.(2)The application under sub-rule (1) shall be accompanied by -(a)such diagrams as may be necessary to give full particulars of the axle loads, wheel spacing, length over buffers and other principal dimensions of the rolling stock for which sanction is required;(b)provisional speed certificate or final speed certificate, as the case may be, issued by the Research, Design and Standards Organisation; and(c)the maximum number of motive power units proposed to be coupled together for multiple operation shall be specifically mentioned.(3)The application shall be scrutinised by the Commissioner and his recommendations thereon shall be submitted to the Central Government for its orders.(4)No new type of engine or rolling stock which would cause stresses exceeding those specified in the IRS Bridge Rules, 1964, or the Standard Codes of Practice, or in the absence of any such reference, the design criteria approved by the Central Government for existing structures or excessive stresses in track shall be ordered until the sanction of the Central Government has been received through the Commissioner for doing so.(5)The Commissioner may, for permitting new designs of locomotives, require oscillation trials to be conducted and call for the records for his scrutiny.(6)A rolling stock having different principal dimension or a different bogie design or new designs of braking system or suspension details like axle load, track loading density, unsprung mass being different shall be regarded as new rolling stock:Provided that any minor change of equipment design or change of internal equipment layout on the rolling stock or minor change of axle load or minor change of track loading density or minor change in unsprung mass shall not be regarded as new rolling stock, unless such changes are likely to significantly affect weight distribution, center of gravity or riding behaviour of the rolling stock:Provided further that any modification in the design of the coach which alters the system of operation and control over the rolling stock, like change in the braking system or change in the principle of traction shall be regarded as a material modification in the type and design of the rolling stock.(7)In case of any difference of opinion in the Research, Design and Standards Organisation, whether or not any change or modification is to be regarded as a new rolling stock, the Research, Design and Standards Organisation shall, through the Commissioner, refer the matter to the Central Government for final decision thereon.
