Section 2(1) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"authorised" means authorised by the Bangalore metro railway administration;(c)"Commissioner" means the Commissioner of Metro Railway Safety appointed under, section 7 of the Act;(d)"Form" means a Form appended to these rules;(e)"passenger" means a person travelling on the Bangalore Metro Railway with a valid ticket or pass;
