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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

(1)In these rules, unless the context otherwise requires,
(a)"absolute block system" means a system of train working wherein a line is divided into sections or blocks and only one train is allowed to enter a block section at a time only after ensuring that the last train ahead has cleared the block section and the movement to the block section is protected by a stop signal;
(b)"Act" means the Metro Railway (Operation and Maintenance) Act, 2002 (No. 60 of 2002);
(c)"authorised" means authorised by the Bangalore metro railway administration;
(d)"automatic block system" means a system of train working wherein section between two stop signals is divided into several sub-sections or blocks by providing series of signals, the aspect of which is automatically activated by the conditions of the block beyond the signal and the movement in automatic signaling territory is governed by the aspect of signals and train is allowed to enter automatic block section at authorised speed for various aspects of automatic signals;
(e)"bridge engineer" means the Chief Engineer or any other engineer responsible for design and construction of bridge, or viaducts or tunnels;
(f)"Commissioner" means the Commissioner of the Metro Railway Safety appointed under section 7 of the Act;
(g)"Electrical Inspector to Government of India" means a person appointed as such by the Appropriate Government under sub-section (1) of section 162 of the Electricity Act, 2003 (36 of 2003) and includes the Chief Electrical Inspector;
(h)"Form" means a Form appended to these rules;
(i)"General Rules" means the Bangalore Metro Railway (General) Rules, 2011; published in the Gazette of India. Extraordinary vide notification number G.S.R. 271 (E) of dated the 30th March, 2011;
(j)"passenger" means a person travelling on the Bangalore metro railway with a valid ticket or pass;
(k)"report" means the report of the Commissioner made under section 15 of the Act;
(l)"Schedule" means a Schedule appended to these rules.