Section 2(1) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Metro Railways (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"Commissioner" means the Commissioner of Metro Railway Safety appointed under section 7 of the Act;(c)"Form" means a form appended to these rules;(d)"Passenger" means a person travelling on the metro railway with a valid ticket or pass;(e)"Central Government" in relation to technical planning and safety of metro railways means the Ministry of the Government of India dealing with Railways.
