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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(4)The list of infringements of moving and fixed dimensions shall be prepared in Form XVI and shall contain full explanations for the infringements and restrictions or precautions to be adopted because of them and the reference to the authority of the Central Government under which the infringement is permitted or allowed.