Section 2 in The Delhi Metro Railway (Prohibition of Carriage of Large-Sized Luggage, Carriage of Offensive and Dangerous Goods in the Metro Railway, Travelling of Persons Suffering From Infectious and Contagious Diseases in the Metro Railway and Value, Period of Validity and Such Other Particulars Indicated in the Ticket Issued by the Metro Railway) Rules, 2002
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Authorised" means authorised by metro railway administration ;(b)"metro railway" means rail-guided mass rapid transit system having dedicated right-of-way, with steel wheel or rubber-tyred wheel coaches, but excluding tramways, for carriage of passengers and includes,-(i)all land within the boundary marks indicating the limits of the land appurtenant to a metro railway ;(ii)all rails tracks, sidings, yards or branches worked over for the purposes of, or in connection with, a metro railway ;(iii)all stations, offices, ventilation shafts and ducts, warehouses, workshops, manufactories, fixed plants and machineries, sheds, depots and other works constructed for the purpose of, or in connection with a metro railway ;(c)"metro railway administration" in relation to,-(i)a Government metro railway means the General Manager of that railway; or(ii)a non-Government metro, railway means the person who is the owner or lessee of that metro railway, or the person working that metro railway under an arrangement with the owner or lessee of the metro railway ;(d)"notification" means a notification published in the Official Gazette; and(e)"Ordinance" means the [Delhi Metro Railway (Operation and Maintenance) Ordinance, 2002 (Ordinance 7 of 2002).] [Now see the Delhi Metro Railway (Operation and Maintenance) Act, 2002 (Act 60 of 2002).]
