Section 19 in The Opening of Delhi Metro Railway for Public Carriage of Passengers Rules, 2002
19. Contents of report.
(1)The report shall specify that-(a)he has made a careful inspection of the metro railway and the rolling stock that may be used thereon ;(b)the moving and fixed dimensions as laid down have not been infringed ;(c)the track structure, strength of bridges/viaducts, tunnels, general structural character of the civil works, signal and train control system, telecommunication, traction installations and the size of, and maximum gross load upon he axles of any rolling sock, comply with the requirements laid down ; and(d)in his opinion, the metro railway can be opened for the public carriage of passengers without any danger to the public using it.(2)The report shall be clear and concise and shall deal with all matters which are required to be considered, particularly whether the metro railway line is designed for the specified loading and the instances of deviation or infringement of moving and fixed dimensions.
