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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(1)The Commissioner shall satisfy himself that at every station on the part of Bangalore metro railway proposed to be opened.-
(a)adequate provision has been made for handling of passenger traffic;
(b)arrangements have been made for easy access by road; and
(c)adequate fire-protection and disaster management measures have been taken along with arrangements for safe evacuation of passengers.