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Central Acts and Rules Amended and Updated
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      • 1. Short title.
      • 2. Persons suffering from any Infectious or Contagious diseases.
      • 3. Detention of Passengers attacked with any Infectious or contagious diseases.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Cessation of responsibility after termination of transit.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Supply of copies of rules.
      • 4. Upkeep of the copy of rules.
      • 5. Knowledge of rules.
      • 6. Assistance in observance of rules.
      • 7. Prevention of trespass, damage or loss.
      • 8. Obedience to rules and orders.
      • 9. Attendance for duty.
      • 10. Absence from duty.
      • 11. Taking alcoholic drink, sedative, narcotic, stimulant drug or such preparation.
      • 12. Conduct of railway servant.
      • 13. Duty for securing safety.
      • 14. Prescribed signals to be used.
      • 15. Kinds of signals.
      • 16. Placing of signals.
      • 17. Fixed signals to be used.
      • 18. Description of permissive distant signal and its indications.
      • 19. Kinds of fixed stop signals for approaching trains.
      • 20. Kinds of fixed stop signals for departing trains.
      • 21. Intermediate block stop signal.
      • 22. Combining of signals.
      • 23. Type of fixed stop signals in automatic block territories.
      • 24. Kind of fixed stop signals for approaching trains.
      • 25. Kind of fixed stop signals for departing trains.
      • 26. Semiautomatic home and starter, intermediate starter stop signals on double line.
      • 27. Illustrative diagram.
      • 28. Callingon signal.
      • 29. Fixed signals at level crossings.
      • 30. Shunt signals.
      • 31. Coacting signals.
      • 32. Repeating signals.
      • 33. Distinguishing markers and signs for signals.
      • 34. Signals out of use.
      • 35. Placing of more than one signal on the same post.
      • 36. Electric repeater.
      • 37. Point Indicator.
      • 38. Exhibition of Hand signals.
      • 39. Display of Hand signals.
      • 40. Banner Flag.
      • 41. Knowledge and possession of Hand signals.
      • 42. Description of Amber Flasher Light.
      • 43. Amber flasher to refer to all the running lines.
      • 44. Provisioning of Amber flasher light.
      • 45. Knowledge and possession of Amber flasher light.
      • 46. On board signals.
      • 47. Description of "Emergency Alert "Alarm.
      • 48. Provisioning of "Emergency Alert" alarm.
      • 49. "Knowledge of "Railway Emergency Call".
      • 50. Description of detonators.
      • 51. Method of using detonators.
      • 52. Placing of detonators.
      • 53. Replacement of detonator after exploding.
      • 54. Knowledge and possession of detonators.
      • 55. Classification of stations.
      • 56. Minimum equipment of Fixed signals at block Stations.
      • 57. Additional fixed signal at station generally.
      • 58. Provision of an Advanced Starter, Block Section Limit Board, and Free Zone Limit Board.
      • 59. Obligation to provide fixed signals at stations.
      • 60. Commissioning of fixed signals.
      • 61. Condition of signalling equipment.
      • 62. Maintenance of signalling equipment.
      • 63. Inspection of signalling works.
      • 64. Interference with signalling equipment and points and crossings.
      • 65. Opening of relay rooms or centralised electronic interlocking room of stations.
      • 66. Fixed signals generally.
      • 67. Normal aspect of signals.
      • 68. Points affecting movement of train.
      • 69. Normal position of points and locking of facing points.
      • 70. Conditions for taking 'OFF' Home signals.
      • 71. Conditions for taking 'OFF' Starter or Intermediate Starter signal.
      • 72. Conditions for taking 'OFF' last Stop signal or Intermediate block Stop signal at stations worked on absolute block system and equipped with manually operated Multiple Aspect Colour Light signalling.
      • 73. Conditions for taking 'OFF' level crossing gate Stop signal.
      • 74. Conditions for taking 'OFF' Callingon signal.
      • 75. Use of fixed signals for shunting.
      • 76. Taking 'OFF' signals for more than one train at a time.
      • 77. Trap Points or derailing switches and Trap Indicators.
      • 78. Railway servant operating points and signals not to leave.
      • 79. Essential of the Absolute Block System.
      • 80. Conditions for granting line clear at class' B' station on Double Line.
      • 81. Obstruction in station section at a class 'B' station on Double line.
      • 82. Obstruction in block section at a class 'B' station on Double line.
      • 83. Conditions for granting line clear at class' B' stations on single line.
      • 84. Obstruction in station section at a class 'B' station on single line.
      • 85. Obstruction in block section at a class 'B' station on single line.
      • 86. Obstruction outside the station section upto the first Stop signal in case of single and double line.
      • 87. At a class 'C' station on single line or double line the line shall not be considered clear and line clear shall not be given, unless.
      • 88.
      • 89. Rules applicable to twin single line.
      • 90. Means of granting or obtaining Line Clear.
      • 91. Provision of instruments.
      • 92. Consent required before interfering with block working equipment.
      • 93. Certificate of competency.
      • 94. Bell coding for signalling of trains between stations.
      • 95. Acknowledgement of signals.
      • 96. Train Signal Register (TSR).
      • 97. Authority to proceed.
      • 98. The Loco pilot to examine authority to proceed.
      • 99. Responsibility of Station Master as to authority to proceed.
      • 100. Conditions for closing of the block section and complete arrival of trains.
      • 101. Closing of intermediate block post.
      • 102. Block back or Block forward.
      • 103. Authority for shunting or obstruction in block section.
      • 104. Typical though not exhaustive illustrative diagrams.
      • 105. Essentials of the Automatic Block System on double line.
      • 106. Equipment of fixed signals on double line in Automatic Block territory.
      • 107. Essentials of the Automatic Block System on single line.
      • 108. Equipment of fixed signals at stations on single line in Automatic Block territory.
      • 109. Conditions for taking `OFF' manual Stop signal or semiautomatic Stop signal.
      • 110. Railway servant in charge of working trains on single line.
      • 111. Rules applicable to multiple lines and twin single lines.
      • 112. Train to run through in automatic mode via the main line.
      • 113. Duties of Loco pilot when an Automatic Stop signal is to be pass at `ON.
      • 114. Reporting of an Automatic Stop signal when showing no light or is repeatedly changing its aspects from green or yellow to red or viceversa or is flickering.
      • 115. Working of trains on centralised traffic control territory on double or single or twin single line.
      • 116. Protection of a train stopped in an Automatic block signalling section.
      • 117. Working of trains in established direction during prolonged failure of automatic signalling between adjacent block stations.
      • 118. Working of trains in wrong direction or Temporary Single line working.
      • 119. Shunting or obstruction.
      • 120. Despatching of relief engine or accident relief train in automatic signalling territory in the wrong direction during obstruction.
      • 121. Pushing back of trains in automatic signalling territory during obstruction.
      • 122. Procedure to pass SemiAutomatic Stop signal at 'ON'.
      • 123. Passing a level crossing gate Stop signal having 'A' marker at 'ON' in automatic signalling territory.
      • 124. Passing a SemiAutomatic level crossing gate Stop signal having 'A' as well as 'AG' marker at `ON' in Automatic Signalling territory.
      • 125. Line clear.
      • 126. Transmission of signals.
      • 127. Train signal register.
      • 128. Train management system.
      • 129. Provision of communication instruments.
      • 130. Certificate of competency.
      • 131. Block back or Block forward.
      • 132. Authority for shunting or obstruction in block section.
      • 133. Responsibility of the Station Master for working.
      • 134. Responsibility of Station Master regarding points, signals and other equipmen.
      • 135. Access to and operation of equipment.
      • 136. Reception of train on an obstructed line.
      • 137. Reception of a train on a nonsignalled line.
      • 138. Departure of a train from a nonsignalled line or a line provided with a common departure signal.
      • 139. Control of shunting of trains and vehicles.
      • 140. Shunting near level crossing.
      • 141. Shunting on gradients.
      • 142. Loose shunting.
      • 143. Fly shunting of vehicles.
      • 144. Train operation and shunting at stations under centralised traffic Control.
      • 145. No obstruction on a running line without the permission of Station Master on duty.
      • 146. Drawing of a train to an advanced position.
      • 147. Securing of vehicles at stations.
      • 148. Leaving vehicle in siding outside station limit.
      • 149. Station working rules.
      • 150. Standard time.
      • 151. Time of attendance for train crew.
      • 152. Direction of running.
      • 153. Supply of working time table and Schedule of Standard Dimensions.
      • 154. Limits of speed generally.
      • 155. Caution Order.
      • 156. The Limits of speed over facing points.
      • 157. Limits of speed while running through stations.
      • 158. Locomotive pushing.
      • 159. "Railway Emergency Alert" Alarm.
      • 160. End of Train telemetry.
      • 161. Head light, marker lights, flasher lights and speedometer.
      • 162. Tail board or tail lamp.
      • 163. Equipment of Loco pilot or Assistant Loco Pilot.
      • 164. Locomotive Equipment.
      • 165. Manning of locomotive in motion .
      • 166. Driving a train.
      • 167. Riding on locomotive.
      • 168. Working of trains in absence of end of train telemetry.
      • 169. Working of trains in absence of Amber flasher light in the rear of a train.
      • 170. Working of trains in absence of Cab Radio or Operational radio of mobile train radio communication system.
      • 171. Couplings.
      • 172. Cranes.
      • 173. Loading of vehicles.
      • 174. Marshalling order and attachment of damaged or defective vehicles.
      • 175. Loco pilot to examine notices before starting.
      • 176. Examination of train before starting.
      • 177. Duties of Loco pilot before commencement of journey.
      • 178. Examination of single and multiple units including formation of distributed powering of trains by Loco pilot.
      • 179. Railway servant when assigned to travel with the train under exceptional circumstances.
      • 180. Starting of trains.
      • 181. Loco pilot to be incharge of train.
      • 182. Subordination of Loco pilot in station limits.
      • 183. Assistant Loco pilots to obey Loco pilots.
      • 184. Loco pilot to obey certain order.
      • 185. Loco pilot and Assistant Loco pilot to keep a good lookout.
      • 186. Loco pilot and Assistant Loco pilot to look back.
      • 187. Duties of locomotive crew in respect of signals.
      • 188. Exchange of 'all right signal' between Loco pilot and Station Master on duty or station staff while a train passes through a station.
      • 189. Loco pilot to keep a good look out.
      • 190. Trains held up at first Stop signal.
      • 191. Loco pilot not to detach locomotive from train.
      • 192. Sounding of locomotive whistle.
      • 193. Shutting off power.
      • 194. Loco pilot to stop close to the Starter signal or the stop Board.
      • 195. Detaching locomotive.
      • 196. Loco pilot not to leave train till handed over.
      • 197. Loco pilot not to leave locomotive when on duty.
      • 198. Reporting of defects in signals.
      • 199. Working of a material or departmental train to carry out some work in between two block stations or within station limit.
      • 200. Working of Track Maintenance Machine.
      • 201. Working of Tower Wagon or Cars.
      • 202. Working of multiple material or departmental trains and or other maintenance vehicles or machines.
      • 203. Workers on material or departmental train, track maintenance machine, tower wagon, and Railcumroad vehicle.
      • 204. Protection of material or departmental train, track maintenance machine, tower wagon, and Railcumroad vehicle, when stabled.
      • 205. Private locomotives and vehicles.
      • 206. Carrying of over dimensional consignments.
      • 207. Defective or damaged points.
      • 208. Signal Defects.
      • 209. Duties of Station Master generally when a Stop signal is defective.
      • 210. Duties of Loco pilot and Station Master when Distant signals is defective.
      • 211. Duties of Station Master and Loco pilot when an approach Stop signal is defective.
      • 212. Duties of Station Master and Loco pilot when a departure Stop signal is defective.
      • 213. Intimation to officials when defects remedied.
      • 214. Duties of Loco pilot in respect of a Callingon signal.
      • 215. Passing of Intermediate Block Stop signal at 'ON'.
      • 216. Passing of a Level Crossing gate Stop signal at 'ON'.
      • 217. Failure of Block instrument.
      • 218. Temporary single line working of trains on a double line section worked.
      • 219. Duties of Station Master in bad weather impairing visibility.
      • 220. Working of trains without Fog Safe Device.
      • 221. Duties of Loco pilot in case of bad weather impairing visibility.
      • 222. Working in case of accident or obstruction and reporting of unsafe movement.
      • 223. Protection of trains stopped between stations.
      • 224. Trains unusually delayed in a block section.
      • 225. Train not to move after assistance has been asked for in case of accident or break down.
      • 226. Train in a block section without authority to proceed.
      • 227. Train Parting.
      • 228. Working of train in two or more portions due to loco unable to haul the load or for any other reason.
      • 229. Working of relief locomotive or relief trains (Accident Relief Train/Accident Relief Medical Van) on blocked line.
      • 230. Report of conditions likely to affect running of trains to Controller or Centralized Traffic Control Operator.
      • 231. Vehicles escaping from station.
      • 232. Fire.
      • 233. Inspector of Electrical and Permanent Ways and Works.
      • 234. Condition of way and works.
      • 235. Maintenance of line.
      • 236. Keeping of material.
      • 237. Inspection of way and works.
      • 238. Patrolling of lines.
      • 239. Work involving danger to trains or traffic.
      • 240. Work during night and bad weather impairing visibility.
      • 241. Precautions before commencing operations, which would obstruct the line.
      • 242. Showing of signals to stop a train in case of obstruction or when the line is under repair but movement of trains on that portion of the track need not be suspended.
      • 243. Assistance in protection of trains etc.
      • 244. Knowledge of signals and equipment of track inspecting and maintenance staff.
      • 245. Inspection of signals, tools and implements.
      • 246. Responsibility of Inspector of Way and Works as to safety of line.
      • 247. Ballasting and Working near a line.
      • 248. Putting in or removing points or crossings.
      • 249. Duties of electric and permanent ways and works inspectorial or maintenance staff when apprehending danger.
      • 250. Distinction between Trolley and Lorry.
      • 251. Equipment of Trolley including Motor Trolley or Lorry.
      • 252. Red flag or light to be shown on a Trolley, Motor Trolley or Lorry.
      • 253. Efficient brakes.
      • 254. Competent railway servant to be incharge of lorry or trolley when on the line.
      • 255. Attachment of lorry or trolley to train prohibited.
      • 256. Time of running.
      • 257. Working of motor trolley.
      • 258. Working and protection of Trolley other than Motor Trolley.
      • 259. Protection of lorry on the line.
      • 260. Trollies including motor trollies or Lorries, when out of use.
      • 261. Corridor Block and working under shadow block.
      • 262. Reporting of defects in Electric Way and Works.
      • 263. Warning to staff and public.
      • 264. Permittowork on electrical equipment.
      • 265. Procedure for making the overhead equipment dead.
      • 266. Protection of staff at work site.
      • 267. Alterations to track.
      • 268. Tripping of circuit breakers of locomotives at neutral sections.
      • 269. Rules regarding shutdown of overhead equipment.
      • 270. Additional rules for electrified sections.
      • 271.
      • 272. Controlling Railway of Level Crossing Gates.
      • 273. Interlocking of Level Crossing Gates, approach train warning and track locking.
      • 274. Knowledge of signals and Gate operation.
      • 275. Road traffic.
      • 276. Supply and care of equipment.
      • 277. Failure of locking arrangements at level crossing gates.
      • 278. Gateman to observe passing trains and position of Gateman.
      • 279. Channel for flange of wheels.
      • 280. Obstruction at level crossing.
      • 281. Parting of a train.
      • 282. Trespassing.
      • 283. Transfer of charge of gate.
      • 284. Height gauges.
      • 285. Appendix.
      • 1. Short title and commencement
      • 2. Manner of disposal of detained or unclaimed consignment
      • 3. Notice for public auction
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Prohibition of activities affecting cleanliness and hygiene in the railway premises.
      • 4. Penalties for contravention of these rules.
      • 5. Officials authorized to collect penalties under these rules.
      • 1. Short title and commencement
      • 2. Definitions.
      • 3. Eligibility.
      • 4. Export-Import Traffic.
      • 5. Domestic Traffic.
      • 6. The applicant shall have experience in any of the following activities namely
      • 7. Regulation of Rail Container Operations
      • 8. Financial capability.
      • 9. Approval Process.
      • 10. Registration fee.
      • 11. Modalities of granting permission.
      • 12. Terms and conditions.
      • 13. Period of validity or permission for operating container trains.
      • 14. Cancellation of the permission and dispute settlement.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Open delivery of consignment.
      • 4. Condition subject to which open delivery of a damaged consignment shall be given.
      • 5. Conditions subject to which open delivery of tampered consignments shall be given.
      • 6. Assessment of the value of damage or shortage.
      • 7. Imported Consignments.
      • 8. Record of open delivery.
      • 9. Partial Delivery Certificate.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. First Authority to be nominated by the Central Government.
      • 4. Location of the Authority.
      • 5. Entrustment of Land to the Authority and its functioning.
      • 6. Plan of the Authority.
      • 7. Powers of the Board.
      • 8. Management of the Authority.
      • 9. Committees of the Authority.
      • 10. Vacancy in the Hoard not to invalidate the proceedings.
      • 11. Duties of the ViceChairman.
      • 12. Structure and Salaries.
      • 13. Finance, Accounts and Audit.
      • 14. Grants and Loans by the Central Government.
      • 15. Fund.
      • 16. Vesting and application of Fund.
      • 17. Borrowing Powers of the Authority.
      • 18. Investments.
      • 19. Budget.
      • 20. Accounts and Audit.
      • 21. Annual Report.
      • 22. Approval by the Board.
      • 23. Making of regulation.
      • 24. Formation of joint ventures.
      • 25. Authentication of orders and delegation of powers of Authority etc.
      • 26. Rest Houses and Holiday Homes for Officers and employees who are on deputation.
      • 27. Works including Development Schemes to be undertaken by the Authority.
      • 28. Welfare fund of the Authority.
      • 29. Other terms and conditions of the Authority.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Manner of Development of Railway Land.
      • 4. Administration of Regulations and Delegation of Powers.
      • 5. Identification of Railway Land.
      • 6. Review of the Entrusted Railway Land.
      • 7. Written Agreement before usage of Railway Land.
      • 8. No Transfer of Ownership of Railway Land.
      • 9. Possession of Railway land until Transfer to the Developer.
      • 10. Feasibility Study and Market Survey.
      • 11. Fixation of Guidance or Reserve Price.
      • 12. Period of Lease.
      • 13. Return of Railway land to Railway Administration.
      • 14. Types of Development.
      • 15. Local Master Plan and Building Byelaws.
      • 16. Selection of Developers.
      • 17. Lease of Built Up Area.
      • 18. Eligibility of Bidder.
      • 19. Manner of Payment.
      • 20. Security and Guarantee.
      • 21. Escrow Account.
      • 22. Redevelopment Works by Developer.
      • 23. Joint Partnership with the Developer.
      • 24. Extension of Time for Payment and Development.
      • 25. Agreement with the company.
      • 26. Sub-lease by the Lessee.
      • 27. Transfer of lease and sub-lease.
      • 28. Purposes of Use of Land.
      • 29. Usage within Railway Station Premises.
      • 30. Maintenance of Railway land and Buildings.
      • 31. Termination of Lease.
      • 32. Substitution of Lessee.
      • 33. Rights of sub-lessee on termination or expiry of Lease.
      • 34. Unforeseen Situations.
      • 35. Appointment of Consultants and Estate Agencies.
      • 36. Issue of Tender and Public Notice.
      • 37. Tender Document Fee.
      • 38. Right of Rejection of Bid and Cancellation of Bidding Process.
      • 39. Opening of Financial Bid.
      • 40. Letter of Acceptance.
      • 41. Execution of Agreement.
      • 42. Possession of the Railway Land.
      • 43. Copy of Agreement.
      • 44. Assistance from Railway Administration.
      • 45. Re-Development Work of Railway Administration.
      • 46. Project Management.
      • 47. Enabling Works for Development Project.
      • 48. Works entrusted by the Central Government.
      • 49. Methods of Execution.
      • 50. Consultancies under clause (iii) sub-section (2) of section 4D.
      • 51. Relaxation of Regulations.
      • 52. Interpretation.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Meeting of the Authority.
      • 4. Quorum.
      • 5. Conduct of meetings.
      • 6. Minutes of meeting.
      • 7. Transaction of business by circulation of papers.
      • 8. Matters to be considered in the meeting of the Authority.
      • 9. Member not to participate in meeting in certain cases.
      • 10. Interpretation.
      • 1. Short title and commencement.
      • 2. Particulars to be given in the notices.
      • 3. Responsibility for sending notices, to whom to be sent and mode thereof.
      • 4. Mode of sending notices to the State Government.
      • 5. Railway servants to report accidents.
      • 6. Station Master or railway servant in charge of the section to report accidents.
      • 6A. Responsibility of ensuring correct reporting of accidents.
      • 7. Railway Administration to report serious accidents.
      • 8. Facility for reaching the site of the accident.
      • 9. Medical aid to the persons grievously hurt in accidents.
      • 9A.
      • 10. Arranging attendance of railway servants at the place of judicial inquiries or inquiries conducted by Commissioner of Railway Safety or a Magistrate.
      • 11. Action to be taken by Head of the Railway Administration on receipt of the report of Commissioner of Railway Safety.
      • 12. Head of the Railway Administration to offer remarks on the suggestions made in the report of Commissioner of Railway Safety.
      • 13. Joint inquiry when dispensed with.
      • 14. Notice of joint inquiry.
      • 15. Report of joint inquiry or departmental inquiry to be sent to the Head of the Railway Administration and the action to be taken thereon.
      • 16. Reports of inquiries into accidents not covered by section 113 to be forwarded to Commissioner of Railway Safety.
      • 17. Magisterial inquiry.
      • 18. Notice of Magisterial inquiry.
      • 19. Judicial inquiry.
      • 20. The result of magisterial inquiry to be communicated to the Head of the Railway Administration.
      • 21. Procedure for summoning railway servants to assist the Magistrate holding judicial inquiry.
      • 22. Communication of the decision of judicial inquiry to the Railway Administration, Commissioner of Railway Safety and the State Government.
      • 23. Police investigationwhen to be dispensed withreport on loss of life, grievous hurt, or damage to railway property.
      • 24. Status of police officer investigating the accident.
      • 25. Notice of police investigation.
      • 26. Assistance by the District Police.
      • 27. Communication of the result of police investigation.
      • 28. District Police to discharge duties of Railway Police.
      • 29. Repeal and saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Station master to refund fares.
      • 4. Levy of clerkage.
      • 5. Unused tickets on which no reservation has been made.
      • 6. Unused tickets on which reservation has been made.
      • 7. Unused wait-listed or RAC tickets.
      • 8. Cancellation charges on multiple journey tickets.
      • 9. Postponement or preponement of journey on a reserved, RAC or waitlisted ticket.
      • 10. Change of journey from lower class to higher class.
      • 11. Non-commencement or missing of journey due to late running of trains.
      • 12. Cancellation of tickets where railway administration is unable to provide accommodation.
      • 13. Partially used tickets.
      • 14. Discontinuation of journey due to dislocation of train services.
      • 15. Refund of certain fare on failure to provide air-conditioning facility in air-conditioned coaches.
      • 16. When passengers are made to travel in lower class for want of accommodation.
      • 17. Lost, misplaced, torn or mutilated tickets.
      • 18. Wait-listed passengers or concession and privilege ticket order tickets.
      • 19. Unused portion of return tickets.
      • 20. Refund of fare on unused tickets and freight realised on luggage tickets in respect of luggage booked on the same ticket in case the journey is not undertaken.
      • 21. Application for refund in other circumstances.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Station master to refund fares.
      • 4. Levy of clerkage.
      • 5. Refund on cancellation of unused unreserved tickets.
      • 6. Refund on cancellation of unused reserved tickets.
      • 7. Refund on cancellation of unused RAC or wait-listed tickets.
      • 8. Refund on cancellation of tickets booked through internet (i and e-tickets).
      • 9. Refund on cancellation of unused tatkal tickets.
      • 10. Refund on cancellation of unused multiple journey tickets.
      • 11. Postponement or preponement of journey on a confirmed, RAC or waitlisted ticket.
      • 12. Change of journey from lower class to higher class.
      • 13. Non-commencement or missing of journey due to late running of trains.
      • 14. Cancellation of tickets where railway administration is unable to provide accommodation.
      • 15. Refund on partially used tickets.
      • 16. Discontinuation of journey due to dislocation of train services.
      • 17. Refund of certain fare on failure to provide air
      • 18. Refund of fare when passengers are made to travel in lower class for want of accommodation.
      • 19. Lost, misplaced, torn or mutilated tickets.
      • 20. Wait-listed passengers on concession and privilege ticket order tickets.
      • 21. Unused portion of return tickets.
      • 22. Refund of fare on unused tickets and freight realised on luggage tickets in respect of luggage booked on same ticket in case journey is not undertaken.
      • 23. Application for refund of Passenger Reservation System (PRS) counter tickets in other circumstances.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Report about untoward incident
      • 4. Duties of Station Superintendent, Guard, Conductor and Train Ticket Examiner in-charge of the train
      • 6. Duties of Station Superintendent
      • 7. Conducting of investigation and submission of report by the Force
      • 8. Conducting of investigation and submission of report by the Police
      • 9. The injured and the next of kin of the deceased passenger may submit evidence and assist police and Force
      • 10. Forwarding of investigation report by the Police and the Force
      • 11. Action on the report by the Divisional Railway Manager
      • 12. Communication of order
      • 13. Sending report to claim office
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Appointment of the Chairman and the other Members.
      • 4. Pay.
      • 5. Dearness Allowance and City Compensatory Allowance.
      • 6. Retirement from parent service on appointment as Chairman or a Member.
      • 7. Leave.
      • 8. Leave sanctioning authority.
      • 9. Provident Fund.
      • 10. Journeys on tour/transfer.
      • 11. Leave Travel Concession/Privilege Passes/PTOs for Chairman and Members.
      • 12. Accommodation.
      • 13. Facility of official transport.
      • 14. Facilities for medical treatment.
      • 15. Conditions or service etc. of the Chairman.
      • 16. Appearance before the Tribunal after completion of tenure of office.
      • 17. Residual provisions.
      • 18. Powers to relax rules.
      • 1. Short title, commencement and application
      • 2. Definitions
      • 3. Prescribed authority to classify the employment of railway servant
      • 4. Appeals against classification
      • 5. Supervisory staff
      • 6. Excluded staff
      • 7. Criteria for determining classification of railway servants
      • 8. Fixation of hours of work
      • 9. Power to make temporary exemption
      • 10. Principle of averaging and payment of overtime allowance
      • 11. Register of extra hours of work
      • 12. Periodical rest
      • 13. Compensatory periods of rest
      • 14. Appointment of supervisors
      • 15. Display of rules and notices
      • 16. Annual Return
      • 17. Power to make modification in special cases
      • 18.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Monetary Liability of a railway administration.
      • 4. Certain goods not to be accepted for carriage unless percentage charge paid.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Delivery of consignments when the railway receipt is not forthcoming.
      • 4. Delivery of consignments when railway receipt is not forthcoming and the consignments or sale proceeds are claimed by two or more persons.
      • 1. Short title, commencement and application.
      • 2. Definitions.
      • 3. Reference to the Commissioner.
      • 4. Supply of certain documents to Commissioner.
      • 5. Contents of documents to be supplied.
      • 6. Deviation from or infringement of Standard Codes and Manuals of Practice to be notified.
      • 7. General Manager to make special arrangements.
      • 8. Supply of information to Commissioner.
      • 9. Dismantling of any work on request by Commissioner.
      • 10. General Manager to accompany Commissioner at inspection.
      • 11. Commissioner to make full and complete examination.
      • 12. Provisions for handling traffic at stations.
      • 13. Accommodation works.
      • 14. Inspection of light railways.
      • 15. List of questions and answers.
      • 16. Inspection of railway bridges.
      • 17. Procedure for inspection of bridges.
      • 18. Contents of Inspection Report.
      • 19. Documents accompanying Inspection Report.
      • 20. Submission of Report to Central Government.
      • 21. Sanctioning of opening of railway.
      • 22. Temporary opening of railways by Commissioner.
      • 23. Sanction to use locomotive engines and rolling stock on new lines.
      • 24. Notice of construction of deviation lines, etc.
      • 25. Power of Commissioner to open minor works.
      • 26. Infringements of Maximum and Minimum Dimensions.
      • 27. Opening of new or strengthened bridges.
      • 28. Use of new types of locomotives or rolling stock.
      • 29. Testing of bridges.
      • 30. Use of new types of Block Instruments.
      • 31. Signals.
      • 32. Points.
      • 33. Interlocking.
      • 34. Siding and trap points.
      • 35. Junctions.
      • 36. Provision for isolation at stations.
      • 37. General.
      • 38. Designs of electric installations.
      • 39. Display of caution boards and notices.
      • 40. Protection of private property against inductive effects of AC traction.
      • 41. Approval of energization of High Tension installations.
      • 42. Submission of application to commissioner.
      • 43. Procedure for a energization of traction installations.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Animals suffering from infections or contagious diseases.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Goods declared to be offensive in nature.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Punitive charges for overloading
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Punitive charges for overloading.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Punitive charges for overloading.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Zonal Railways
      • 4. Appointment of General Manager
      • 4-A. Establishment of Railway Land Development Authority
      • 4-B. Composition of Authority
      • 4-C. Terms and conditions of appointment of Vice-Chairman and other Members
      • 4-D. Functions of Authority
      • 4-E. Powers of Authority to enter into agreements and execute contracts
      • 4-F. Procedure of transaction of business of Authority
      • 4-G. Appointment of officers and other employees of Authority
      • 4-H. Salaries, allowances, etc., to be defrayed out of Consolidated Fund of India
      • 4-I. Power of Authority to make regulations
      • 5. Appointment of Chief Commissioner of Railway Safety and Commissioners of Railway Safety
      • 6. Duties of Commissioner
      • 7. Powers of Commissioner
      • 8. Commissioner to be public servant
      • 9. Facilities to be afforded to Commissioners
      • 10. Annual report of Commissioners
      • 11. Power of railway administrations to execute all necessary works
      • 12. Power to alter the position of pipe, electric supply line, drain or sewer, etc
      • 13. Protection for Government property
      • 14. Temporary entry upon land to remove obstruction, to repair or to prevent accident
      • 15. Payment of amount for damage or loss
      • 16. Accommodation works
      • 17. Power of owner, occupier, State Government or local authority to cause additional accommodation works to be made
      • 18. Fences, gates and bars
      • 19. Over-bridges and under-bridges
      • 20. Power of Central Government to give directions for safety
      • 20-A. Power to acquire land, etc
      • 20-B. Power to enter for survey, etc
      • 20-C. Evaluation of damages during survey, measurement, etc
      • 20-D. Hearing of objections, etc
      • 20-E. Declaration of acquisition
      • 20-F. Determination of amount payable as compensation
      • 20-G. Criterion for determination of market-value of land
      • 20-H. Deposit and payment of amount
      • 20-I. Power to take possession
      • 20-J. Right to enter into land where land has vested in Central Government
      • 20-K. Competent authority to have certain powers of Civil Court
      • 20-L. Utilisation of land for the purpose it is acquired
      • 20-M. Sharing with landowners the difference in price of a land when transferred for a higher consideration
      • 20-N. Land Acquisition Act 1 of 1894 not to apply
      • 20-O. Application of the National Rehabilitation and Resettlement Policy, 2007 to persons affected due to land acquisition
      • 20-P. Power to make rules in respect of matters in this Chapter
      • 21. Sanction of the Central Government to the opening of railway
      • 22. Formalities to be complied with before giving sanction to the opening of a railway
      • 23. Sections 21 and 22 to apply to the opening of certain works
      • 24. Temporary suspension of traffic
      • 25. Power to close railway opened for the public carriage of passengers
      • 26. Re-opening of closed railway
      • 27. Use of rolling stock
      • 28. Delegation of powers
      • 29. Power to make rules in respect of matters in this Chapter
      • 30. Power to fix rates
      • 31. Power to classify commodities or alter rates
      • 32. Power of railway administration to charge certain rates
      • 33. Constitution of the Railway Rates Tribunal
      • 34. Staff of the Tribunal
      • 35. Sittings of the Tribunal
      • 36. Complaints against a railway administration
      • 37. Matters not within the jurisdiction of the Tribunal
      • 38. Powers of the Tribunal
      • 39. Reference to the Tribunal
      • 40. Assistance by the Central Government
      • 41. Burden of proof, etc
      • 42. Decision, etc., of the Tribunal
      • 43. Bar of jurisdiction of Courts
      • 44. Reliefs which the Tribunal may grant
      • 45. Revision of decisions given by the Tribunal
      • 46. Execution of decisions or orders of the Tribunal
      • 47. Report to the Central Government
      • 48. Power of the Tribunal to make regulations
      • 49. Exhibition of certain timings and tables of fares at stations
      • 50. Supply of tickets on payment of fare
      • 51. Provision for case in which ticket is issued for class or train not having accommodation for additional passengers
      • 52. Cancellation of ticket and refund
      • 53. Prohibition against transfer of certain tickets
      • 54. Exhibition and surrender of passes and tickets
      • 55. Prohibition against travelling without pass or ticket
      • 56. Power to refuse to carry persons suffering from infectious or contagious diseases
      • 57. Maximum number of passengers for each compartment
      • 58. Earmarking of compartment, etc., for ladies
      • 59. Communications between passengers and railway servant in charge of train
      • 60. Power to make rules in respect of matters in this Chapter
      • 61. Maintenance of rate-books, etc., for carriage of goods
      • 62. Conditions for receiving, etc., of goods
      • 63. Provision of risk rates
      • 64. Forwarding note
      • 65. Railway receipt
      • 66. Power to require statement relating to the description of goods
      • 67. Carriage of dangerous or offensive goods
      • 68. Carriage of animals suffering from infectious or contagious diseases
      • 69. Deviation of route
      • 70. Prohibition of undue preference
      • 71. Power to give direction in regard to carriage of certain goods
      • 72. Maximum carrying capacity for wagons and trucks
      • 73. Punitive charge for overloading a wagon
      • 74. Passing of property in the goods covered by railway receipt
      • 75. Section 74 not to affect right of stoppage in transit or claims for freight
      • 76. Surrender of railway receipt
      • 77. Power of railway administration to deliver goods or sale proceeds thereof in certain cases
      • 78. Power to measure, weigh, etc
      • 79. Weighment of consignment on request of the consignee or endorsee
      • 80. Liability of railway administration for wrong delivery
      • 81. Open delivery of consignments
      • 82. Partial delivery of consignments
      • 83. Lien for freight or any other sum due
      • 84. Unclaimed consignment
      • 85. Disposal of perishable consignments in certain circumstances
      • 86. Sales under sections 83 to 85 not to affect the right to suit
      • 87. Power to make rules in respect of matters in this Chapter
      • 88. Definitions
      • 89. Power to declare notified stations
      • 90. Disposal of unremoved goods at notified stations
      • 91. Price to be paid to person entitled after deducting dues
      • 92. Power to make rules in respect of matters in this Chapter
      • 93. General responsibility of a railway administration as carrier of goods
      • 94. Goods to be loaded or delivered at a siding not belonging to a railway administration
      • 95. Delay or detention in transit
      • 96. Traffic passing over railways in India and railways in foreign countries
      • 97. Goods carried at owner's risk rate
      • 98. Goods in defective condition or defectively packed
      • 99. Responsibility of a railway administration after termination of transit
      • 100. Responsibility as carrier of luggage
      • 101. Responsibility as a carrier of animals
      • 102. Exoneration from liability in certain cases
      • 103. Extent of monetary liability in respect of any consignment
      • 104. Extent of liability in respect of goods carried in open wagon
      • 105. Right of railway administration to check contents of certain consignment or luggage
      • 106. Notice of claim for compensation and refund of overcharge
      • 107. Applications for compensation for loss, etc., of goods
      • 108. Person entitled to claim compensation
      • 109. Railway administration against which application for compensation for personal injury is to be filed
      • 110. Burden of proof
      • 111. Extent of liability of railway administration in respect of accidents at sea
      • 112. Power to make rules in respect of matters in this Chapter
      • 113. Notice of railway accident
      • 114. Inquiry by Commissioner
      • 115. Inquiry by railway administration
      • 116. Powers of Commissioner in relation to inquiries
      • 117. Statement made before Commissioner
      • 118. Procedure, etc
      • 119. No inquiry, investigation, etc., to be made if the Commission of Inquiry is appointed
      • 120. Inquiry into accident not covered by section 113
      • 121. Returns
      • 122. Power to make rules in respect of matters in this Chapter
      • 123. Definitions
      • 124. Extent of liability
      • 124-A. Compensation on account of untoward incidents
      • 125. Application for compensation
      • 126. Interim relief by railway administration
      • 127. Determination of compensation in respect of any injury or loss of goods
      • 128. Saving as to certain rights
      • 129. Power to make rules in respect of matters in this Chapter
      • 130. Definitions
      • 131. Chapter not to apply to certain railway servants
      • 132. Limitation of hours of work
      • 133. Grant of periodical rest
      • 134. Railway servant to remain on duty
      • 135. Supervisors of railway labour
      • 136. Power to make rules in respect of matters in this Chapter
      • 137. Fraudulently travelling or attempting to travel without proper pass or ticket
      • 138. Levy of excess charge and fare for travelling without proper pass or ticket or beyond authorised distance
      • 139. Power to remove persons
      • 140. Security for good behaviour in certain cases
      • 141. Needlessly interfering with means of communication in a train
      • 142. Penalty for transfer of tickets
      • 143. Penalty for unauthorised carrying on of business of procuring and supplying of railway tickets
      • 144. Prohibition on hawking, etc., and begging
      • 145. Drunkenness or nuisance
      • 146. Obstructing railway servant in his duties
      • 147. Trespass and refusal to desist from trespass
      • 148. Penalty for making a false statement in an application for compensation
      • 149. Making a false claim for compensation
      • 150. Maliciously wrecking or attempting to wreck a train
      • 151. Damage to or destruction of certain railway properties
      • 152. Maliciously hurting or attempting to hurt persons travelling by railway
      • 153. Endangering safety of persons travelling by railway by wilful act or omission
      • 154. Endangering safety of persons travelling by railway by rash or negligent act or omission
      • 155. Entering into a compartment reserved or resisting entry into a compartment not reserved
      • 156. Travelling on roof, step or engine of a train
      • 157. Altering or defacing pass or ticket
      • 158. Penalty for contravention of any of the provisions of Chapter XIV
      • 159. Disobedience of drivers or conductors of vehicles to directions of railway servant, etc
      • 160. Opening or breaking a level crossing gate
      • 161. Negligently crossing unmanned level crossing
      • 162. Entering carriage or other place reserved for females
      • 163. Giving false account of goods
      • 164. Unlawfully bringing dangerous goods on a railway
      • 165. Unlawfully bringing offensive goods on a railway
      • 166. Defacing public notices
      • 167. Smoking
      • 168. Provision with respect to commission of offence by the children of acts endangering safety of person travelling on railway
      • 169. Levy of penalty on non-Government railway
      • 170. Recovery of penalty
      • 171. Section 169 or 170 not to preclude Central Government from taking any other action
      • 172. Penalty for intoxication
      • 173. Abandoning train, etc., without authority
      • 174. Obstructing running of train, etc
      • 175. Endangering the safety of persons
      • 176. Obstructing level crossing
      • 177. False returns
      • 178. Making a false report by a railway servant
      • 179. Arrest for offences under certain sections
      • 180. Arrest of persons likely to abscond, etc
      • 180-A. Inquiry by officer authorised to ascertain commission of offence
      • 180-B. Powers of officer authorised to inquire
      • 180-C. Disposal of persons arrested
      • 180-D. Inquiry how to be made against arrested person
      • 180-E. Search, seizure and arrest how to be made
      • 180-F. Cognizance by Court on a complaint made by officer authorised
      • 180-G. Punishment for certain offences in relation to inquiry
      • 181. Magistrate having jurisdiction under the Act
      • 182. Place of trial
      • 183. Power to provide other transport services
      • 184. Taxation on railways by local authorities
      • 185. Taxation on railways for advertisement
      • 186. Protection of action taken in good faith
      • 187. Restriction on execution against railway property
      • 188. Railway servants to be public servants for the purposes of Chapter IX and section 409 of the Indian Penal Code
      • 189. Railway servants not to engage in trade
      • 190. Procedure for delivery to railway administration of property detained by a railway servant
      • 191. Proof of entries in records and documents
      • 192. Service of notice, etc., on railway administration
      • 193. Service of notice, etc., by railway administration
      • 194. Presumption where notice is served by post
      • 195. Representation of railway administration
      • 196. Power to exempt railway from Act
      • 197. Matters supplemental to the definitions of "railway" and "railway servant"
      • 198. General power to make rules
      • 199. Rules to be laid before Parliament
      • 200. Repeal and saving
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Typographical specifications.
      • 4. Appointment of representative.
      • 5. Authentication of documents, appearance and acting.
      • 6. Verification.
      • 7. Presentation.
      • 8. Time for presentation.
      • 9. Service of notice and summons.
      • 10. Initiation of proceeding.
      • 11. Complaint.
      • 12. Joinder of complainants.
      • 13. Respondent.
      • 14. Copies of complaint.
      • 15. Fee and deposit.
      • 16. Scrutiny and registration of complaint.
      • 17. Return of complaint.
      • 18. Adding and striking out parties.
      • 19. Service notice of complaint.
      • 20. Withdrawal of complaint.
      • 21. Compromise of complaint.
      • 22. Answer.
      • 23. Scrutiny and service of answer.
      • 24. Subsequent pleading.
      • 25. Amendment of pleading.
      • 26. Production of documents.
      • 27. Interrogatories and discovery.
      • 28. Inspection of documents.
      • 29. Framing of issues.
      • 30. Examination of parties before hearing.
      • 31. Amendment of issues.
      • 32. Intervener.
      • 33. Date of hearing.
      • 34. Right of audience.
      • 35. Local inquiry and report.
      • 36. Commission.
      • 37. Summons to witnesses.
      • 38. Further evidence.
      • 39. Preliminary questions of law.
      • 40. Hearing.
      • 41. Default of appearance.
      • 42. Re-hearing.
      • 43. Act 1 of 1872 to apply.
      • 44. Affidavit.
      • 45. Oral evidence.
      • 46. Judgment.
      • 47. Costs.
      • 48. Change in personnel of tribunal.
      • 49. Rectification of errors.
      • 50.
      • 51. Interlocutory orders.
      • 52. Enlargement or abridgement of time.
      • 53. Computation of time.
      • 54. Application, under sections.
      • 55. Reference.
      • 56. Public notification of inquiry.
      • 57. Public inquiry.
      • 58. Report of the inquiry.
      • 59. Commissions for inquiry.
      • 60. Paper books.
      • 61. Working hours of the tribunal.
      • 62. Holidays and vacations.
      • 63. Return of documents.
      • 64. Certified copies of record.
      • 65. Remittance.
      • 66. Refund or recovery against deposit.
      • 67. Forms and registers.
      • 68. Rules of practice of Madras High Court.
      • 69. Court seal.
      • 1.
      • 2.
      • 3. Commissioner of Railway Safety to submit a brief preliminary narrative report
      • 4. Commissioner of Railway Safety to submit a report
      • 5. Publication of reports
      • 6. District Magistrate or his representative to attend the inquiry conducted by Commissioner of Railway Safety
      • 7. District Superintendent of Police or his representative
      • 8. Commissioner of Railway Safety to assist the Magistrate of the Commission of Inquiry, etc., in clarifying technical matters
      • 9. Powers of the Commissioner of Railway Safety
      • 10. Repeal and saving
      • 1.
      • 2. Definitions.
      • 3. Weighment of Wagonload or Trainload consignments at destination.
      • 4. Circumstances for disallowing weighment.
      • 5. Weighment without prejudice.

Indian Railways (Penalties for activities affecting cleanliness at railway premises) Rules, 2012

Published vide Notification New Delhi, the 26th November, 2012

Act2117

Ministry of Railways

(Railway Board)

G.S.R. 846(E). - In exercise of the powers conferred by Clause (g) of sub-section (2) and sub-section (3) of Section 60 read with Section 198 of the Railways Act, 1989 (24 of 1989) the Central Government hereby makes the following rules, namely:-

1. Short title and Commencement. - (1) These rules may be called the Indian Railways (Penalties for activities affecting cleanliness at railway premises) Rules, 2012.

(2) They shall come into force on the date of their publication in the Official Gazette

2. Definitions. - In these rules unless the context otherwise requires,-

(a) 'Act' means the Railways Act, 1989;

(b) 'litter' means all refuse and include any other waste material which, if thrown or deposited. tends to create unclean or unhygienic conditions or a danger to life, environment pollution. public health, safety and welfare;

(c) 'littering' means,-

(i) putting litter in a location from where it fails, descends, blows, is washed, percolates or otherwise escapes; or is likely to fall, descend, blow, be washed, percolate or otherwise escape into or onto any public place; or

(ii) causing, permitting or allowing litter to fall, descend, blow, be washed, percolate or otherwise escape into or onto any public place;

(d) 'railway premises' means station building, platforms, railway track and other property belonging to railways including trains;

(e) 'person' means any person or persons coming to railway premises with or without the intention of travelling;

(f) 'carriage' means the carriage of passengers or goods by a railway administration.

3. Prohibition of activities affecting cleanliness and hygiene in the railway premises. - (1) No person shall,-

(a) throw or deposit litter in any occupied or unoccupied railway premises or the carriage except in authorized places;

(b) cook, bathe, spit, urinate, defecate, feed animal or birds, repair or wash vehicles, washing utensils or clothes or any other objects or keep any type of storage in any railway premises except in such facilities or conveniences specifically provided for any of these purposes;

(c) paste or put up any poster or write or draw anything or matter in any compartment or carriage of the railway or any premises thereof, without any lawful authority;

(d) indulge in defacing railway property.

(2) Authorised Vendors/hawkers will make necessary arrangement to keep the container or waste basket for collecting litter and proper disposal of its contents.

4. Penalties for contravention of these rules. - Whosoever contravenes any of the provisions of these rules or fails to comply with such provisions shall be punished with a fine which shall not exceed five hundred rupees.

5. Officials authorized to collect penalties under these rules. - The following officials are authorized to collect fine mentioned in these rules, namely:-

(a) The Station Master or Station Manager;

(b) An officer not below the rank of ticket Collector of the Commercial Department or an officer.of equivalent rank of the Operating Department;

(c) Any other official (s) authorized by the Railway Administration for the purpose of implementing these rules.

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