Section 19 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
19. Contents of report.
(1)The Commissioner, in his report, shall specify that-(a)he has made a careful inspection of the metro railway and the rolling stock that may be used there on;(b)the moving and fixed dimensions as laid down have not been infringed;(c)the track structure, strength of bridges or viaducts, tunnels, general structural character of the civil works, signal and train control system, telecommunication, traction installations and the size of, and maximum gross load upon the axles of any rolling stock, comply with the requirements laid down; and(d)in his opinion, the metro railway can be opened for the public carriage of passengers without any danger to the public using it.(2)The reports shall be clear and concise and shall deal with all matters which are required to be considered, particularly whether the metro railway line is designed for the specified loading and the instances of deviation or infringement of moving and fixed dimensions.
