Section 6(1) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
(1)On receipt of notice under sub-section (2) of section 38 of the Act of the occurrence of an accident resulting in loss of human life or grievous hurt causing total or partial disablement of permanent nature to the passengers, the Commissioner of the Metro Railway Safety shall, as soon as may be, notify the Metro Railway Administration of his intention to hold an inquiry into causes that led to the accident and shall at the same time, fix and communicate the date, time and place of the inquiry.Provided the inquiry under this rule shall be obligatory only in those cases where the passengers, killed or grievously hurt were travelling in the train carrying passengers:Provided further that if a person being a metro railway servant or holding valid pass or ticket travelling outside the rolling stock, such as on the roofs or on the buffers, is killed or grievously hurt, or is runover on the railway track, an inquiry under these rules shall not be obligatory.
