Section 12 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
12. Reports of inquiries into accidents covered by section 45 to be forwarded to Commissioner.
(1)Whenever any accident, not of the nature specified in section 38 of the Act, such as averted collisions, breach of rules, or other technical accidents, occurs in the course of working of a metro railway, Officer in-charge of the Bangalore Metro Railway Administration shall cause an inquiry, either a Joint inquiry or a department inquiry to be held into the accident in accordance with the procedure specified in sub-rule (1) of rule 11.
