Section 5 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
5. Facility for reaching the site of the accident.
- When ever any accident has occurred in the course of working the Chennai Metro Railway, the Metro Railway Administration shall extend all reasonable assistance to the District Collector or the Magistrate appointed or deputed under section 38 of the Act, or to the Commission of Inquiry appointed under the Commissions of Inquiry Act, 1952 (60 of 1952), or any other authority to whom all or any of the provisions of the said Commissions of Inquiry Act have been made applicable, and to the Commissioner of the Metro Railway Safety, the Medical Officers, the police and others concerned, to enable them to reach the site of the accident promptly, and shall also assist those authorities in making due inquiries and in obtaining evidence as to the cause of the accident.
