Section 11 in The Opening of Delhi Metro Railway for Public Carriage of Passengers Rules, 2002
11. Commissioner to make full and complete examination.
(1)On receipt of a reference under sub-rule (2) of Rule 3 from the Chief Executive Officer, the Commissioner shall, with the view to determining whether it is fit to be so opened, inquire into all matters which appear to him relevant for the safety of public carriage of passengers on that metro railway.(2)The Commissioner shall satisfy himself that,-(a)the Delhi Metro Railway General Rules, 2002 have been applied to the metro railway or part thereof proposed to be opened ;(b)the moving and fixed dimensions have been observed ; and(c)the civil works, permanent-way, electrical, signal, telecommunication, rolling stock and other appliances belonging to or working on the metro railway are designed properly or constructed in such a manner so as to guard the system against accident and failure.
