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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014

(6)The Commissioner of the Metro Railway Safety shall, as soon as possible, complete his inquiry and submit a detailed report to the Chief Commissioner of Railway Safety and shall forward copies of this report to-
(i)the Metro Railway Administration;
(ii)the Government of India (Ministry of Urban Development and Ministry of Railways);
(iii)the State Government:
Provided that the Commissioner of the Metro Railway Safety shall also forward a copy of his report to Director, Intelligence Bureau, Ministry of Home Affairs, Government of India; and the Commissioner of Police, Chennai, if the CMRS finds that the accident was caused by sabotage or train wrecking.