The Central Government may, within such time as may be specified by it or within such further time, as it may grant, require that-- (a) boundary marks or fences be provided or renewed by a railway administration for a railway or any part thereof and for roads constructed in connection therewith; (b) suitable gates, chains, bars, stiles or hand-rails be erected or renewed by a railway administration at level crossings; (c) persons be employed by a railway administration to open and shut gates, chains or bars.Open in Lexace · Ask the AI about this section
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