Section 7(7) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
(7)The Commissioner shall forward copies of his reports to -(i)the Bangalore Metro Railway Administration(ii)the Government of India (Ministry of Urban Development and Ministry of Railways);(iii)the Government of Karnataka; and(iv)the Director, Intelligence Bureau, Ministry of Home Affairs, Government of India and the Commissioner of Police, Bangalore, if the Commissioner finds that the accident was caused by sabotage or train wrecking.
