Section 3 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
3. Particulars to be given in the notices.
- Where, in the course of working of Bangalore Metro a metro railway,-(a)any accident attended with loss of any human life, or with grievous hurt, as defined in the Indian Penal Code; or(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; or(e)any accident of any other description which the Central Government may notify in this behalf in the Official Gazette,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.
