Section 2 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
2. Definitions.-
(1)In this Act, unless the context otherwise requires,-(a)"Calcutta metro railway administration" or "metro railway administration" means the General Manager of the metro railway appointed under section 3 of the Construction Act;(b)"commissioner" means a commissioner of the metro railway appointed under section 27 of the Construction Act;(c)"Construction Act" means the Metro Railways (Construction of Works) Act, 1978; (33 of 1978.)(d)"metro railway" means such portion of the metro railway constructed in the metropolitan city of Calcutta under the provisions of the Construction Act as may, for the time being, available for public carriage of passengers, and includes.-(i)all land within the boundary marks indicating the limits of the land appurtenant to the metro railway;(ii)all lines of rails, sidings, yards or branches worked over for the purposes of, or in connection with the metro railway;(iii)all stations, offices, ventilation shafts and dacts, warehouses, workships, manufactories, fixed plants and machineries, sheds, depots and other works constructed for the purpose of, or in connection with, the metro railway;(e)"prescribed" means prescribed by rules made under this Act.(2)All other words and expressions used herein and not defined but defined in the Indian Railway Act, 1890, (9 of 1890.) or the Metro Railways (Construction of Works) Act, 1978, (33 of 1978.) shall have the meanings, respectively, assigned to them in those Acts.
