[Cites 0, Cited by 0]

Union of India - Act

The Bangalore Metro Railway (Carriage and Ticket) Rules, 2011

UNION OF INDIA
India

The Bangalore Metro Railway (Carriage and Ticket) Rules, 2011

Rule THE-BANGALORE-METRO-RAILWAY-CARRIAGE-AND-TICKET-RULES-2011 of 2011

Published on 25 May 2011
Commenced on 25 May 2011
[This is the version of this document from 25 May 2011.]
[Note: The original publication document is not available and this content could not be verified.]

The Bangalore Metro Railway (Carriage and Ticket) Rules, 2011Published vide Notification New Delhi, the 25th May, 2011Ministry of Urban DevelopmentG.S.R. 402(E). - In exercise of the powers conferred by section 32 of the Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002), the Central Government hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Bangalore Metro Railway (Carriage and Ticket) Rules, 2011.

(2)They shall come in to force on the date of their publication in the Official Gazette.

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;

(2)The words and expressions used in these rules and not defined but defined in the Metro Railway (Operation & Maintenance) Act, 2002 (60 of 2002) shall have the meaning, respectively, assigned to them in that Act.

3. Carriage of goods or luggage.

- No person shall, while travelling in Bangalore Metro Railway, carry with him any goods other than baggage containing personal belongings not exceeding 60 centimetre x 45 centimetre x 25 centimetre in size and 15 kilogram in weight, except with the prior approval of the Bangalore Metro Railway administration.

4. Prohibition against carriage of dangerous and offensive material.

(1)No person shall take or cause to be taken on the Bangalore Metro Railway the following dangerous materials, namely:-

(a)explosive substances which possess risk of explosion or fire or both;

(b)gases compressed, liquefied or dissolved under pressure;

(c)petroleum and other inflammable liquids;

(d)inflammable solids;

(e)oxidizing substances;

(f)poisonous (toxic) substances;

(g)acids and other corrosives;

(h)radio active substances;

(i)weapons, arms and ammunitions.

(2)No person shall take or cause to be taken on the Bangalore Metro Railway the following offensive materials, namely:-

(a)blood, dried;

(b)corpses;

(c)carcasses of dead animals;

(d)bones excluding bleached and cleaned bones;

(e)manure of any kind;

(f)rags, including oily rags;

(g)any decayed animal or vegetable matter;

(h)human ashes;

(i)human skeleton

(j)parts of human body.

(3)No person shall take or cause to be taken on the Bangalore Metro Railway the live animals and birds.

(4)If any official of the Bangalore Metro Railway has reason to believe that any person is carrying with him, in a container of any form, or otherwise, any dangerous or offensive material, he may cause such container to be opened by its carrier for the purposes of ascertaining its contents.

(5)Any official of the Bangalore Metro Railway may remove from the Bangalore Metro Railway any person taking with him any dangerous or offensive material.

(6)Notwithstanding anything contained in these rules, the members of the Armed Forces of the Union, the State Police, the para-military forces, the National Cadet Corps, and other uniformed forces of the Central Government, State Governments or the Union territory while on the Bangalore Metro Railway in the course of their duty, may carry the authorised weapons, arms and ammunition.

5. Application of other Acts and rules.

(1)Nothing in these rules shall be deemed to detract from the operation of -

(a)the Explosive Act, 1884 (Act 4 of 1884);

(b)the Explosive Rules, 1983;

(c)the Indian Arms Act, 1959 (Act 54 of 1959); or

(d)the Indian Arms Rules, 1962.

(2)Nothing in these rules shall prevent carrying of one piece of safety match box or a gas lighter by a Bangalore metro railway passenger.

6. Diseases declared to be infections and contagions.

- No person suffering from any declared infectious or contagious diseases including the followings, shall travel in the Bangalore metro railway, namely:-

(a)cerebro-spinal meningitis;

(b)chicken-pox;

(c)cholera

(d)diphtheria;

(e)measles;

(f)mumps;

(g)scarlet fever;

(h)typhus fever;

(i)typhoid fever;

(j)whooping cough

[***] [Omitted 'Provided that in the case of closed (non-infective) leprosy patient carrying a certificate from a Registered Medical Practitioner certifying him to be non-infective may travel in the Bangalore Metro Railway.' by Notification No. G.S.R. 838(E), dated 6.9.2018 (w.e.f. 25.5.2011).]

7. Particulars of ticket.

(1)Any person desirous of travelling on the metro railway shall, upon payment, be issued with a ticket by the Bangalore Metro Railway Administration or an agent authorised by the Bangalore Metro Railway Administration in this behalf.

(2)The ticket issued under sub-rule (1) shall be of following types, namely:-

(i)Contactless Smart Card for multiple journeys;

(ii)Contactless Smart Token for single journey;

(iii)Group Paper Ticket issued for group journeys;

(iv)Any other type as may be decided upon by the Bangalore Metro Railway Administration.

(3)Contactless Smart card:

(i)contactless Smart card shall be of two types, viz. Metro Contactless Smart Card and Combo Contactless Smart Card.

(ii)while Metro shall have only contactless chip for ticketing application, the Combo Contactless Smart Cards shall have both contactless chip and a magstrip for ticketing and banking application, respectively in one card;

(iii)both Metro Contactless Smart Card and Combo Contactless Smart Cards shall have the same functionality as far as ticketing is concerned.

(4)Contactless Smart Token:

(i)Contactless Smart Tokens shall be used for single journey only.

(ii)the value of contactless smart token shall be as per the fare specified in the fare table published by the Bangalore Metro Railway administration from time to time;

(iii)fare paid shall be encoded on the token and its validity shall be for one day.

(iv)Contactless Smart Tokens shall be captured at the exit gate on completion of journey.

(5)Group Paper Ticket:Group paper ticket may be a single ticket issued in the form of paper slip for booking a large group of persons travelling together and permitted to perform journey by manual verification of paper ticket.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Act