Section 11 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
11. Commissioner to make full and complete examination.
(1)On receipt of a reference under sub-rule (2) of rule 3 from the Bangalore Metro Railway Administration, the Commissioner shall, with a view to determining whether it is fit to be so opened, inquire into all matters which appear to him relevant for the safety of public carriage of passengers on that metro railway.(2)The Commissioner shall satisfy himself that,-(a)the Bangalore Metro Railway (General) rules, 2011 have been applied to the metro railway or part thereof proposed to be opened;(b)the moving and fixed dimensions have been observed; and(c)the civil works, permanent-way, electrical, signal, telecommunication, rolling stock and other appliances belonging to or working on the metro railway are designed properly or constructed in such a manner so as to guard the system against accident and failure.
