(1)The Central Government shall, before giving its sanction to the opening of a railway under section 21, obtain a report from the Commissioner that—(a)he has made a careful inspection of the railway and the rolling stock that may be used thereon;(b)the moving and fixed dimensions as laid down by the Central Government have not been infringed;(c)the structure of lines of rails, strength of bridges, general structural character of the works and the size of, and maximum gross load upon, the axles of any rolling stock, comply with the requirements laid down by the Central Government; and(d)in his opinion, the railway can be opened for the public carriage of passengers without any danger to the public using it.
