Section 3 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
3. Notice of accident.
- Where, in the course of working Chennai Metro Railway if,-(a)any accident attended with loss of any human life or with grievous hurt, as defined in the Indian Penal Code, 1860 (45 of 1860), or with such serious damage to metro rail property of a present value exceeding two crore rupees;(b)any collision between trains; or(c)the derailment of any train carrying passengers, or of any part of such train; or(d)any accident of a description usually attended with loss of human life or with such grievous hurt as aforesaid;occurs, the metro railway official in charge of the section of the metro railway on which the accident occurs, shall, without delay, give notice of the accident in the format and containing the particulars as given in Form I to -(i)The Commissioner of the Metro Railway Safety;(ii)The Ministry of Railways;(iii)The Ministry of Urban Development;(iv)State Government;(v)The District Collector;(vi)The Deputy Commissioner of Police, within whose jurisdiction the accident occurs;(vii)The Officer-in-Charge of the Police Station within local limits of which the accident occurs; and(viii)Such other Magistrate or Police officer as may be appointed in this behalf by the Central Government.
