Section 3 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
3. Procedure for filing applications.
(1)The application for payment of compensation in respect of accidents involving death of, or bodily injury to person or damage to any property arising out of the working of the Metro Railway to the Claims Commissioner shall be presented in the form given in the Annexure either by the applicant in person or by hiduly authorized person.(2)An application referred to in sub-rule (1) may also be sent by registered post to Claims Commissioner.(3)The application under sub-rule (1) or sub-rule (2) shall be presented in duplicate.(4)Every application shall be typed legibly in double space on one side of paper of good quality.
