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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014

(1)At the end of each financial year, the metro railway administration shall prepare and forward to the Ministry of Urban Development and the Ministry of Railways in the Government of India, an annual return of all accidents that have occurred on the metro railway during that financial year in Form II.Form I(See rule 3)Notice of AccidentConsequential Train Accident Message No.:Accident* of Passenger Train on Metro Railway on DD/MM/YYYYInformation received from Nodal Officer / Metro at HH : MM hrs on DD/MM/YYYY
Date and Time ofAccident DD/MM/YYYY
Section  
Block Section/AtStation  
System of Working  
Train No.  
Load  
Brief Particulars  
Casualty  
Relief Arrangements  
Officers visiting site  
Prima-facie cause  
Restoration  
Other information  
State/District  
*Type of AccidentDate: DD/MM/YYY
(Name)Designation
Form II(See rule 11)Annual Return of Accidents
S.No. Date Regions Gauge Section At Station / Mid Section / At work site Train No. Brief Particulars Casualties Prima Facie Cause Final Cause
P*R*O* K* G* S*    
1 2 3 4 5 6 7 8 9 10 11
                           
                           
                           
Cost of Damage Interruption to through Traffic Type of Inquiry CRS / Department Findings / Outcome Responsibility Action taken Whether Section 45(Yes / No)
Engg. Mech. Elect. Others            
12 13 14 15 16 17 18
                   
                   
                   
*P - Passenger*R - Staff (Metro Staff)*O - Others*K - Killed*G - Grievous Injured*S - Simple Injured