Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 7 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011

7. Metro Railway Administration to make special arrangements.

(1)The Bangalore Metro Railway Administration shall make such arrangements which are necessary to facilitate the inspection of the metro railway, which is to be opened by the Commissioner.
(2)The Bangalore Metro Railway Administration shall be responsible to make such special arrangements as the Commissioner may require for inspection of civil structures, permanent-way, rolling stock, electrical, signal, telecommunication ad train control installations on the metro railway, which is to be opened.