Section 2 in The Bangalore Metro Railway, (Notice of Accidents and Inquiries) Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"authorised" means authorised by the Bangalore metro railway administration;(c)"Commissioner" means the Commissioner of Metro Railway Safety appointed under, section 7 of the Act;(d)"Form" means a Form appended to these rules;(e)"passenger" means a person travelling on the Bangalore Metro Railway with a valid ticket or pass;(2)The words and expressions used in these rules but not defined and defined in the Metro Railway (Operation and Maintenance) Act, 2002, shall have the meanings, respectively, assigned to them in that Act.
