Section 7(1) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
(1)On receipt of notice under sub-section (2) of section 38 of the Act of the occurrence of an accident resulting in loss of human life or grievous hurt causing total or partial disablement of permanent nature to a passenger, the Commissioner shall, as soon as may be, notify the Officer in-charge of the Bangalore Metro Railway Administration of his intention to hold an inquiry and shall, at the same time, fix and communicate the date, time and place of the inquiry.
