Section 2 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)[ "Central Government", in relation to technical planning and safety of metro railways, means the Ministry of the Government of India dealing with Railways; [Substituted by Act No. 34 of 2009.](aa)"Claims Commissioner" means a Claims Commissioner appointed under section 48;](b)"Commissioner" means the Commissioner of the Metro Railway Safety appointed under section 7;(c)"development" with its grammatical variations means the carrying out of building, engineering, mining or other operations in, on, over or under land or the making of any material change on any building, or land, or planting of any tree on land and includes redevelopment;(d)"electric supply-line" shall have the meaning assigned to it under clause (f) of section 2 of the Indian Electricity Act, 1910 (9 of 1910);(e)"fare" means the charge levied for the carriage of passengers;(f)"Government metro railway" means a metro railway owned by the Central Government;(g)"land" includes any right or interest in any land;(h)[ "metropolitan area" shall have the meaning assigned to it in clause (c) of article 243P of the Constitution; [Substituted by Act No. 34 of 2009.](ha)"metropolitan city" means the metropolitan city of Bombay, Calcutta, Delhi or Madras;](i)"metro railway" means rail-guided mass rapid transit system having dedicated right-of-way, with steel wheel or rubber-tyred wheel coaches, but excluding tramways, for carriage of passengers, and includes-(A)all land within the boundary marks indicating the limits of the land appurtenant to a metro railway,(B)all rails tracks, sidings, yards or branches worked over for the purposes of, or in connection with, a metro railway,(C)all stations, offices, ventilation shafts and ducts, warehouses, workshops, manufactories, fixed plants and machineries, sheds, depots and other works constructed for the purpose of, or in connection with, a metro railway;(j)"metro railway administration" in relation to-(i)a Government metro railway means the General Manager of that railway; or(ii)a non-Government metro railway means the person who is the owner or lessee of that metro railway or the person working that metro railway under an arrangement with the owner or lessee of that metro railway;(k)"metro railway official" means any person employed by the Central Government or by a metro railway administration in connection with the services of a metro railway;(ka)[ "National Capital Region" means the National Capital Region as defined in clause (j) of section 2 of the National Capital Region Planning Board Act, 1985;] [Inserted by Act No. 34 of 2009.](l)"non-Government metro railway" means a metro railway other than a Government metro railway;(m)"notification" means a notification published in the Official Gazette;(n)"pass" means an authority given by the metro railway administration or by an officer appointed by that administration in this behalf, to a person allowing him to travel as a passenger on the metro railway, but does not include a ticket;(o)"prescribed" means prescribed by rules made by the Central Government under this Act;(p)"railway" shall have the meaning assigned to it in clause (31) of section 2 of the Railways Act, 1989 (24 of 1989);(q)"regulations" means the regulations made by the Government metro railway administration under this Act;(r)"rolling stock" includes locomotives, engines, carriages (whether powered or not), wagons, trolleys and vehicles of all kinds moving or intended to move on rails; and(s)"telegraph line" shall have the meaning assigned to it in clause (4) of section 3 of the Indian Telegraph Act, 1885 (13 of 1885).(2)All other words and expressions used herein and not defined but defined in the Metro Railways (Construction of Works) Act, 1978 (33 of 1978) shall have the meanings, respectively, assigned to them in that Act.
