Section 22 in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
22. Sanction to open metro railway.
(1)The central Government may, after considering the report of the Commissioner submitted under rule 21, sanction the opening of the Bangalore metro railway or a portion thereof, as the case may be, under section 14 of the Act as such or subject to such conditions as may be considered necessary by it for the safety of the public.(2)The Bangalore Metro Railway Administration shall publish the date of opening of Bangalore metro railway or a portion thereof for public carriage of passengers in the leading local newspapers in Hindi, English and Kannada languages.
