Section 4 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
4. Supply of documents to Commissioner.
(1)The Bangalore Metro Railway Administration shall, while making reference to the Commissioner for inspection and report on the safety of the metro railway under sub-rule (2) of rule 3, furnish all relevant documents to the Commissioner from the following list of documents, namely:(a)tabulated details;(b)index plan and sections;(c)drawings of works;(d)certificate;(e)list of infringements of moving and fixed dimensions;(f)working orders to be enforced at the operation control centre and at each station; and(g)administrative note giving salient features of the project.(2)The documents referred to in sub-rule (1) shall indicate the distances from the same fixed point in kilometers and decimals up to two digits and the fixed point shall be clearly defined in a note on the plan and section sheets of the work documents.(3)The datum adopted shall be mean sea level as fixed by the Survey of India and heights shall be mentioned with reference to the datum in meters and decimals up to two digits.(4)The documents referred to in sub-rule 1 shall be signed by concerned Director-in-charge except the certificate which shall be signed by the Officer-in-charge of the Bangalore Metro Railway Administration himself.(5)The Metro Railway Administration shall furnish such documents to the Commissioner, as far as possible, at least one month in advance of the stipulated date of inspection.
