Section 2 in The Chennai Metro Railway (Carriage and Ticket) Rules, 2014
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Metro Railways (Operations and Maintenance) Act, 2002 (60 of 2002);(b)"Authorized" means authorized by metro railway administration.(2)Words and expressions used in these rules and not defined, but defined in the Act, shall have the same meanings & assigned to them in the Act.
