When the Central Government has, under section 18 directed the closure of the metro railway or the discontinuance of the use of any rolling stock-- (a) the metro railway shall not be re-opened for the public carriage of passengers until it has been inspected by the Commissioner and its re-opening is sanctioned in accordance with the provisions of this Chapter; and (b) the rolling stock shall not be used until it has been inspected by the Commissioner and its reuse is sanctioned in accordance with the provisions of this Chapter.Open in Lexace · Ask the AI about this section
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.