Section 2 in The Bangalore Metro Railway (Carriage and Ticket) Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Metro Railway, (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"authorised" means authorised by the Bangalore Metro Railway administration;(2)The words and expressions used in these rules and not defined but defined in the Metro Railway (Operation & Maintenance) Act, 2002 (60 of 2002) shall have the meaning, respectively, assigned to them in that Act.
