Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(1)The Bangalore Metro Railway Administration shall, while making reference to the Commissioner for inspection and report on the safety of the metro railway under sub-rule (2) of rule 3, furnish all relevant documents to the Commissioner from the following list of documents, namely:
(a)tabulated details;
(b)index plan and sections;
(c)drawings of works;
(d)certificate;
(e)list of infringements of moving and fixed dimensions;
(f)working orders to be enforced at the operation control centre and at each station; and
(g)administrative note giving salient features of the project.