Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 8 in The Chennai Metro Railway (Carriage and Ticket) Rules, 2014

8. Particulars of ticket.

(1)Any person desirous of travelling on the metro railway shall, upon payment of fare, be issued with a ticket by the metro railway administration or an agent authorized in this behalf. For such travel, he shall be governed by the Business Rules of Metro Railway Administration.
(2)The ticket issued under sub-rule (1) shall be of the following types, namely :-
(a)Single journey ticket, which can also be contactless smart tokens or paper contactless smart cards;
(b)stored value cards, valid for the period as authorized;
(c)Group Ticket for group journey as authorized;
(d)any other ticket as authorized in the Business Instructions published by metro railway administration from time to time.