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Union of India - Section

Section 2 in The Metro Railways (Carriage and Ticket) 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)"Authorised" means authorised by the metro railway administration;
(c)"Passenger" means a person travelling on the metro railway with a valid ticket or pass.
(2)All other words and expressions used in these rules and not defined, but defined in the Act or the Metro Railways General Rules, 2013 shall have the same meanings as respectively assigned to them in that Act or rules.