Section 23 in The Opening of Delhi Metro Railway for Public Carriage of Passengers Rules, 2002
23. Opening of a metro railway by the Commissioner.
(1)The Commissioner may also sanction opening of Delhi metro railway for public carriage of passengers, subject to such conditions as he may impose in the interest of the passengers. While giving sanction to the opening of metro railway, he will, however, forward his inspection report to the Central Government:(2)On receipt of the inspection report of the Commissioner, the Central Government may confirm, modify or cancel the sanction given under sub-rule (1) subject to such conditions, alterations or relaxation as may be considered necessary.
