Section 15(1) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
(1)The Central Government shall, before giving its sanction to the opening of the metro railway under section 14, obtain a report from the Commissioner that-(a)he has made a careful inspection of the metro railway and the rolling stock that may be used thereon;(b)the moving and fixed dimensions as laid down by the Central Government have not been infringed;(c)the track structure, strength of bridges, standards of signalling system, traction system, general structural character of civil works and the size of, and maximum gross load upon, the axles of any rolling stock, comply with the requirements laid dow by the Central Government; and(d)in his opinion, metro railway can be opened for the public carriage of passengers without any danger to the public using it.
