Section 22(1) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
(1)The central Government may, after considering the report of the Commissioner submitted under rule 21, sanction the opening of the Bangalore metro railway or a portion thereof, as the case may be, under section 14 of the Act as such or subject to such conditions as may be considered necessary by it for the safety of the public.
