The Commissioner shall—(a)inspect any railway with a view to determine whether it is fit to be opened for the public carriage of passengers and report thereon to the Central Government as required by or under this Act;(b)make such periodical or other inspections of any railway or of any rolling stock used thereon as the Central Government may direct;(c)make an inquiry under this Act into the cause of any accident on a railway; and(d)discharge such other duties as are conferred on him by or under this Act.
