Section 264 in The Dedicated Freight Corridor Railway General Rules, 2018
264. Permit-to-work on electrical equipment.
(1)If work is to be carried out adjacent to the electrical equipment or any other part thereof by other than the competent railway servant, such work shall be done only when and for such time as the person in-charge of the work has obtained a written permit-to-work, duly signed and given by the railway servant authorised for the purpose by special instructions. He, in turn, shall issue the same only with the knowledge of the traction power controller.(2)If the work is to be carried out by the competent railway servant the permit-to-work shall be obtained by him from traction power controller.(3)Procedure for obtaining permit-to-work in the danger zone of traction, electrical equipment or overhead equipment shall be in accordance with the special instructions complying with the provisions prescribed in these rules.(4)Each permit-to-work shall be numbered and entered in the log book of the traction power controller, together with the particulars and time when the equipment is made dead and re-energised.
