Section 4 in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
4. Facility for reaching the site of the accident.
- Whenever any accident has occurred in the course of working of the metro railway, the metro railway administration shall extend all reasonable assistance to (a) the Deputy Commissioner or the District Collector, as the case may be, (b) the Deputy Commissioner of Police, (c) the Magistrate appointed under section 38 of the Act, (d) the Commission of Inquiry appointed under the Commissions of Inquiry Act, 1952 (60 of 1952) or any other authority to whom the provisions of the said Commissions of Inquiry Act have been made applicable, (e) the Commissioner, (f) the Medical Officers, (g) the Police or (h) any other person concerned to reach the site of the accident promptly and to make inquiry into the cause of the accident and obtain necessary evidence thereon.
