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Union of India - Section
Section 14 in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
14. Return of accidents.
- At the end of each financial year, the Metro Railway Administration shall send to the Central Government (Ministry of Urban Development and Ministry of Railways) a return of all accidents that occurred on the Metro railway during that financial year, whether attended with injury to any person or not in the Form II as appended to these rules.Form I(See rule 3)Notice of Accident Under Section 38 of the Metro Railway (Operation And Maintenance) Act, 2002Consequential Train Accident Message No.:Accident* of Passenger Train on Metro Railway on DD/MM/YYYYInformation received from Nodal Officer / Metro at HH : MM hrs on DD/MM/YYYY| Date & Time of Accident | DD/MM/YYYY at HH : MM hrs |
| Section | |
| Block Section and Kilometrage | |
| Gauge/Line/Traction | |
| Station /Signalling/Interlocking | |
| System of working | |
| Train No. | |
| Load | |
| Engine No. | |
| Brief Particulars | |
| Casualty | |
| Relief Arrangements | |
| Officers at Site | |
| Prima-facie cause | |
| Time of Restoration | |
| Other information, if any | |
| State / District |
| Casualties | |||||||||||
| S.No. | Date | Regions | Gauge | Section | At Station / Mid Section / At work site | Train No. | Brief Particulars | P*R*O* | K* | G* | S* |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | |||
| Prima Facie Cause | Final Cause | Cost of Damage | Interruption to through Traffic | Type of Inquiry CRS/Department | Findings/Outcome | Responsibility | Action Taken | Whether Section 45 (Yes/No) | |||
| Engg | Mech | Elect. | Others | ||||||||
| 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | |||
| *P | - | Passenger |
| *R | - | Staff (Metro Staff) |
| *O | - | Others |
| *K | - | Killed |
| *G | - | Grievous Injured |
| *S | - | Simple Injured |