Section 5 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
5. Facility for reaching the site of accident.
- Whenever any accident has occurred in the course of working Bangalore metro railway, the Bangalore Metro Railway Administration shall give all reasonable assistance to the Deputy Commissioner or the Magistrate appointed 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 Commission of Inquiry Act applies, and to the Commissioner, medical officers, the police and others concerned to enable them to reach the site of the accident promptly and shall also assist such authorities in making inquiries and in obtaining evidence as to the cause of the accident.
