Section 2 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Metro Railways (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"Form" means a Form appended to these rules;(c)"Passenger" means a person travelling on the Chennai Metro Railway with a valid ticket of any type as specified in sub-rule (2) of rule 8 of the Chennai Metro Railway (Carriage and Ticket) Rules, 2014 or pass;(d)"Central Government", in relation to technical planning and safety of metro railways, means the Ministry of the Government of India dealing with Railways.(2)The words and expressions used in these rules and not defined but defined in the Act and Metro Railway General Rules, 2013 shall have the meanings respectively assigned to them in the Act and the Metro Railway General Rules, 2013.
