A railway administration may use such rolling stock as it may consider necessary for the construction, operation and working of a railway: Provided that before using any rolling stock of a design or type different from that already running on any section of the railway, the previous sanction of the Central Government shall be obtained for such use: Provided further that before giving any such sanction, the Central Government shall obtain a report from the Commissioner that he has made a careful inspection of the rolling stock and, in his opinion, such rolling stock can be used.Open in Lexace · Ask the AI about this section
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