Section 11(2) in The Bangalore Metro Railway (Opening of Public Carriage for Passengers) Rules, 2011
(2)The Commissioner shall satisfy himself that,-(a)the Bangalore Metro Railway (General) rules, 2011 have been applied to the metro railway or part thereof proposed to be opened;(b)the moving and fixed dimensions have been observed; and(c)the civil works, permanent-way, electrical, signal, telecommunication, rolling stock and other appliances belonging to or working on the metro railway are designed properly or constructed in such a manner so as to guard the system against accident and failure.
