| Contents: |
| Title |
Metro Railways (Operation and Maintenance) Act, 2002 |
| Sections: |
Particulars: |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| 3. |
Constitution of Government metro railway |
| 4. |
Appointment of General Manager |
| 5. |
Functions of metro railway administration |
| 6. |
Powers of metro railway administration |
| 7. |
Appointment of Commissioner of Metro Railway Safety |
| 8. |
Duties of Commissioner |
| 9. |
Powers of Commissioner |
| 10. |
Commissioner to be public servant |
| 11. |
Facilities to be provided to Commissioner |
| 12. |
Annual report of Commissioner |
| 13. |
Annual report to be laid before Parliament |
| 14. |
Sanction of Central Government to the opening of metro railway |
| 15. |
Formalities to be complied with before giving sanction to the opening of metro railway |
| 16. |
Sections 14 and 15 to apply to the opening of certain works |
| 17. |
Temporary suspension of traffic |
| 18. |
Power to close metro railway opened for public carriage of passengers |
| 19. |
Re-opening of closed metro railway |
| 20. |
Use of rolling stock |
| 21. |
Delegation of powers |
| 22. |
Power to make rules in respect of matters in this Chapter |
| 23. |
Exhibition of fare tables at station and supply of tickets |
| 24. |
Exhibition and surrender of pass and ticket |
| 25. |
Prohibition against travelling without pass or ticket |
| 26. |
Carriage of goods |
| 27. |
Prohibition against traveling of person suffering from infectious or contagious diseases and powers to remove them |
| 28. |
Communication between passengers and metro railway officials in charge of trains |
| 29. |
Right of metro railway administration to display commercial advertisements on metro railway or on the premises occupied by it |
| 30. |
Carriage of dangerous or offensive material |
| 31. |
Power to remove persons from metro railway and its carriages |
| 32. |
Power to make rules |
| 33. |
Fixation of fare for carriage of passengers |
| 34. |
Constitution of Fare Fixation Committee |
| 35. |
Other terms and conditions and procedure to be followed |
| 36. |
Period for making recommendations |
| 37. |
Recommendations to be binding on metro railway administration |
| 38. |
Notice of metro railway accident |
| 39. |
Inquiry by Commissioner |
| 40. |
Inquiry by metro railway administration |
| 41. |
Powers of Commissioner in relation to inquiries |
| 42. |
Statement made before Commissioner |
| 43. |
Procedure for conducting inquiry |
| 44. |
No inquiry, investigation, etc, to be made if be made if the Commission of Inquiry is appointed |
| 45. |
Inquiry into accident not covered by section 38 |
| 46. |
Returns |
| 47. |
Power to make rules in respect of matters in this Chapter |
| 48. |
Claims Commissioner |
| 49. |
Qualifications for appointment as Claims Commissioner |
| 50. |
Term of office |
| 51. |
Resignation and removal |
| 52. |
Salary and allowances and other conditions of service of Claims Commissioner |
| 53. |
Procedure and powers of Claims Commissioner |
| 54. |
Decision of Claims Commissioner |
| 55. |
Savings as to certain rights |
| 56. |
Power to make rules |
| 57. |
Extent of liability |
| 58. |
Application for compensation |
| 59. |
Drunkenness or nuisance on metro railway |
| 60. |
Penalty for taking or causing to take offensive material upon metro railway |
| 61. |
Penalty for taking or causing to take dangerous material upon metro railway |
| 62. |
Prohibition of demonstrations upon metro railway
|
| 63. |
Penalty for travelling on roof, etc, of a train |
| 64. |
Penalty for unlawfully entering or remaining upon metro railway or walking on metro track |
| 65. |
Endangering the safety of passengers by metro railway official |
| 66. |
Abandoning train, etc, without authority |
| 67. |
Obstructing running of train, etc |
| 68. |
Obstructing metro railway official in his duties |
| 69. |
Travelling without proper pass or ticket or beyond authorised distance |
| 70. |
Needlessly interfering with means of communication in a train |
| 71. |
Altering or defacing or counterfeiting pass or ticket |
| 72. |
Defacing public notices |
| 73. |
Any sale of articles on metro railway |
| 74. |
Maliciously wrecking a train causing sabotage |
| 75. |
Penalty for unauthorised sale of tickets |
| 76. |
Maliciously hurting or attempting to hurt person travelling by metro railway |
| 77. |
Endangering safety of persons travelling by metro railway by rash or negligent act or omission |
| 78. |
Damage to or destruction of certain metro railway properties |
| 79. |
Endangering the safely of persons travelling by metro railway by withful act or omission |
| 80. |
Penalty for making a false claim for compensation |
| 81. |
Offences by companies |
| 82. |
Power of arrest without warrant |
| 83. |
Arrest of person likely to abscond, etc |
| 84. |
Magistrate having jurisdiction under the Act |
| 85. |
Place of trial |
| 86. |
Power of Central Government to issue directions |
| 87. |
Prohibition to work as non-Government metro railway |
| 88. |
Protection of action taken in good faith |
| 89. |
Restriction on execution against metro property |
| 90. |
Officials of metro railway administration to be public servants |
| 91. |
Procedure for delivery to metro railway administration of property detained by a metro railway official |
| 92. |
Proof of entries in records and documents |
| 93. |
Service of notice, etc, on metro railway administration |
| 94. |
Service of notice, etc, by metro railway administration |
| 95. |
Presumption where notice is served by registered post |
| 96. |
Representation of metro railway administration |
| 97. |
Appointment of security staff |
| 98. |
Delegation of powers |
| 99. |
Power to remove difficulties |
| 100. |
Power of Central Government to make rules |
| 101. |
Power of metro railway administration to make regulations |
| 102. |
Rules and regulations to be laid before Parliament |
| 103. |
Effect of Act inconsistent with other enactments
|
| 104. |
Application of other Acts
|
| 105. |
Repeal and savings |
