Section 2 in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Metro Railways (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"Commissioner" means the Commissioner of Metro Railway Safety appointed under section 7 of the Act;(c)"Form" means a form appended to these rules;(d)"Passenger" means a person travelling on the metro railway with a valid ticket or pass;(e)"Central Government" in relation to technical planning and safety of metro railways means the Ministry of the Government of India dealing with Railways.(2)All other words and expressions used in these rules and not defined, but defined in the Act or the Metro Railways General Rules, 2013 shall have the same meaning as respectively assigned to them in that Act or rules.
