Section 19 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
19. Re-opening of closed metro railway.
- When the Central Government has, under section 18 directed the closure of the metro railway or the discontinuance of the use of any rolling stock-(a)the metro railway shall not be re-opened for the public carriage of passengers until it has been inspected by the Commissioner and its re-opening is sanctioned in accordance with the provisions of this Chapter; and(b)the rolling stock shall not be used until it has been inspected by the Commissioner and its re-use is sanctioned in accordance with the provisions of this Chapter.
