Section 3 in The Metro Railways (Notice of Accidents and Inquiries) Rules, 2014
3. Notice of accident.
(1)A notice of metro railways accident under section 38 of the Act shall be given without delay by the metro railway official in charge of the section of the metro railway to the following authorities in Form I, namely:-i. the Commissioner of Metro Railway Safety concerned;ii. the Ministry of Railways;iii. the Ministry of Urban Development;iv. the State Government concerned ;v. the Deputy Commissioner or the District Collector, as the case may be;vi. the Deputy Commissioner of Police, within whose jurisdiction the accident has occurred;vii. the Officer in-Charge of the police station within local limits of which the accident has occurred; andviii. such other Magistrate or police officer as may be appointed in this behalf by the Central Government.(2)A notice of accident under sub-rule (1) shall be sent without delay by email or telefax or telephone or through a special messenger or such other means as may be available.
