Section 23 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
23. Opening of a metro railway by Commissioner.
(1)The Commissioner may sanction the opening of the Bangalore metro railway for public carriage of passengers, subject to such conditions as he may impose in the interest of the passengers.(2)The Commissioner shall, while giving sanction to the opening of a metro railway, forward his inspection report to the Central Government.(3)On receipt of the inspection report of the Commissioner, the Central Government may confirm, modify or cancel the sanction given under sub-rule (1) subject to such conditions, alternations or relaxation as may be considered necessary.
