Section 6(7) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
(7)The detailed report referred to in sub-rule (6) shall be confidential and shall contain the following particulars, namely :-(a)brief description of the accident;(b)description of the locality of the accident;(c)detailed statement of the evidence taken;(d)the conclusions arrived at together with a note of dissent, if any;(e)reasons for conclusions arrived at;(f)the nature and extent of the damage done;(g)when necessary, a sketch illustrative of the accident;(h)the number of metro railway employees killed or injured;(i)the number of passengers killed or injured;(j)whether it has been a system failure or failure of an individual;(k)an appendix containing extracts of the rules violated by the staff responsible for the accidents; and(l)remedial action proposed.
