Section 5 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
5. Notice to Metro Railway Administration.
(1)The Claims Commissioner shall issue notice to Metro Railway Administration to show cause against the application on a date of hearing to be specified therein. Such notice shall be accompanied by a copy of the application.(2)If the representative of Metro Railway Administration does not appear on the date specified in the notice, or appears and admits the claim, the Claims Commissioner shall forthwith proceed to dispose of the application.(3)If the Metro Railway Administration contests the claim, it may me a reply along with copy of such document on which it relies on or before the date of hearing and such reply and copies of the document shall form part of the record.
