Section 3(2) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
(2)The Chief Executive of the railway administration of a non-Government railway, before making a reference to the Commissioner under sub-rule(3) for inspection of any railway, shall obtain a clearance from the Central Government that the railway which is sought to be opened has been constructed and maintained by that administration in accordance with the Indian Railways Standard Codes and Manuals of Practice and the working of the railway is governed by the Indian Railways (Open Lines) General Rules, 1976.
