Section 7 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
7. Filing of reply and other document by the respondents.
(1)Metro Railway Administration may file its reply to the application and copies of the documents on or before the date of hearing of the application.(2)In reply field under sub-rule (1), the Metro Railway Administration shall specifically admit, deny or explain the facts stated in the application and state additional facts necessary in its reply.
