Section 6(2) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
(2)The Bangalore Metro Railway Administration shall, while making reference under sub-rule (2) of rule 3, bring to the notice of the Commissioner any deviation in design, material and construction of the civil works, electrical, signaling, telecommunication and train control installations, rolling stock or appliances of the metro railway, instances in which moving and fixed dimensions have not been observed, or the bridges, viaduct, tunnels that are not capable of carrying the specified or standard loading without exceeding the stresses specified in relevant Indian Codes or, as the case may be, the International Codes.
