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Union of India - Act

The Chennai Metro Railway (Carriage and Ticket) Rules, 2014

UNION OF INDIA
India

The Chennai Metro Railway (Carriage and Ticket) Rules, 2014

Rule THE-CHENNAI-METRO-RAILWAY-CARRIAGE-AND-TICKET-RULES-2014 of 2014

Published on 28 October 2014
Commenced on 28 October 2014
[This is the version of this document from 28 October 2014.]
[Note: The original publication document is not available and this content could not be verified.]

The Chennai Metro Railway (Carriage and Ticket) Rules, 2014Published vide Notification New Delhi, the 28th October, 2014Ministry of Urban Development(MRTS-III)G.S.R. 758(E). - In exercise of the powers conferred by section 32 of the Delhi Metro Railways (Operation and Maintenance) Act, 2002 (Act 60 of 2002), the Central Government hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Chennai Metro Railway (Carriage and Ticket) Rules, 2014.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-

(a)"Act" means the Metro Railways (Operations and Maintenance) Act, 2002 (60 of 2002);

(b)"Authorized" means authorized by metro railway administration.

(2)Words and expressions used in these rules and not defined, but defined in the Act, shall have the same meanings & assigned to them in the Act.

3. Carriage of goods or luggage.

- No person shall, while travelling in Metro Railway, carry with him any goods other than baggage containing personal belongings not exceeding 60 centimetre x 40 centimetre x 25 centimetre in size and 15 kilogram in weight, except with the prior approval of the metro railway administration.

4. Prohibition against carriage of dangerous and offensive goods.

(1)No person shall take or cause to be taken on the Metro Railway the following dangerous materials, namely :-

(a)Explosive substances which possess risk of explosion or fire or both;

(b)gases compressed, liquefied or dissolved under pressure;

(c)petroleum and other inflammable liquids;

(d)inflammable solids;

(e)oxidizing substances;

(f)poisonous (toxic) substances;

(g)acids and other corrosives;

(h)radio active substances;

(i)weapons, arms and ammunitions; and

(j)any other article declared as dangerous material by the metro railway administration from time to time.

(2)No person shall take or cause to be taken on the metro railway the following offensive materials, namely :-

(a)Blood dried or coagulated or decomposed, whether human or animal, except packed and covered fresh human blood for medical exigency;

(b)any blood stained material or object except an accident victims with blood stained clothes;

(c)corpses;

(d)carcasses of dead animals;

(e)bones, excluding bleached and cleaned bones;

(f)fertilizer or Manure;

(g)rags, including oily rags;

(h)any decayed animal or vegetable matter;

(i)human ashes;

(j)human skeleton;

(k)parts of human body; and

(l)any other article declared as offensive material by the metro railway administration from time to time.

(3)No person shall take or cause to be taken on the Metro Railway live animals and birds. However, security person on duty may take along sniffer dogs for the purpose of security.

(4)If any official of metro railway has reason to believe that any person is carrying with him, in a container of any form, or otherwise, any dangerous or offensive material, he may cause such container to be opened by its carrier for the purposes of ascertaining its contents.

(5)Any official of metro railway may remove from the metro railway any person taking with him any dangerous or offensive material.

5.

Notwithstanding anything contained in these rules, the members of the Armed Forces of the Union Government, the State Police, the Para-military forces, the National Cadet Corps, and other uniformed forces of the Central Government, State Governments or the Union Territories, while on metro railway in the course of their duty, may carry the authorized weapons, arms and ammunition.

6. Application of other Acts and rules.

(1)Nothing in these rules shall be deemed to detract from the operation of :-

(a)Explosives Act, 1884 (Act 4 of 1884);

(b)Explosives Rules, 1983;

(c)The Arms Act, 1959 (Act 54 of 1959); and

(d)The Arms Rules, 1962.

(2)Nothing in these rules shall prevent carrying of one piece of safety match box or a pocket cigarette gas lighter by a metro railway passenger.

7. Diseases declared to be infectious and contagious.

- No person suffering from any infectious or contagious diseases including the following, shall travel by the metro railway, namely :-

(a)Cerebra-Spinal meningitis;

(b)chicken-pox;

(c)cholera;

(d)diphtheria;

(e)measles;

(f)mumps;

(g)scarlet fever;

(h)typhus fever;

(i)typhoid fever;

(j)whooping cough; and

(k)any other disease declared as contagious and highly infectious by Central or State Government.

[***] [Omitted 'Provided that a closed (non-infective) leprosy patient carrying a certificate from a registered medical practitioner certifying him to be non-infective may travel by the metro railway' by Notification No. G.S.R. 839(E), dated 6.9.2018 (w.e.f. 28.10.2014).].

8. Particulars of ticket.

(1)Any person desirous of travelling on the metro railway shall, upon payment of fare, be issued with a ticket by the metro railway administration or an agent authorized in this behalf. For such travel, he shall be governed by the Business Rules of Metro Railway Administration.

(2)The ticket issued under sub-rule (1) shall be of the following types, namely :-

(a)Single journey ticket, which can also be contactless smart tokens or paper contactless smart cards;

(b)stored value cards, valid for the period as authorized;

(c)Group Ticket for group journey as authorized;

(d)any other ticket as authorized in the Business Instructions published by metro railway administration from time to time.

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