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