Section 13(1) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011

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Section 13(1) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011

(1)At the end of each financial year, the Officer in-charge of the Bangalore Metro Railway Administration shall send to the Central Government in the Ministry of Urban Development and the Ministry of Railway a return of all accidents that occurred on the Bangalore Metro railway during that financial year, whether attended with injury to any person or not in Form II.Form I(See rule 3)Notice of Accident under section 38 of the Metro Railway (Operation and Maintenance) Act, 2002Details of the accident are as under:-

(a)time and date of the accident:-

(b)nature of the accident:-

(c)kilometerage, or station or both, at which the accident occurred:-

(d)number and description of the train or trains:-

(e)number of persons killed or injured, as far as is known:-

(f)cause of the accident, as far as is known:-

(g)probable detention to traffic:-

Form II(See rule 13)Return of accidents which occurred during the year to be submitted under section 46 of the Metro Railway (Operation and-Maintenance) Act, 2002

Sl.No.	Date of accident	Brief details of the accident	Action taken to prevent recurrence of accidentsof this nature	Remarks

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Union of India - Subsection

Section 13(1) in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011