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Railways Act, 1989 25. Power to close railway opened for the public carriage of passengers. Where, after the inspection of any railway opened and used for the public carriage of passengers or any rolling stock used thereon, the Commissioner is of the opinion that the use of the railway or of any rolling stock will be attended with danger to the public using it, the Commissioner shall sent a report to the Central Government who may thereupon direct that- (i) the railway be closed for the public carriage of passengers; or (ii) the use of the rolling stock be discontinued; or (iii) the railway or the rolling stock may be used for the public carriage of passengers subject to such conditions as it may consider necessary for the safety of the public.    |
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