[28th January 2025] In
exercise of the powers conferred by section 60 of the Railways Act, 1989 (24 of
1989) and section 18 of the Calcutta Metro Railway (Operations and Maintenance)
Temporary Provisions Act, 1985 (10 of 1985), the Central Government hereby
makes the following rules further to amend the Kolkata Metro Railway General
Rules, 2019, namely:- (1)
These rules may be
called the Kolkata Metro Railway General (First Amendment) Rules, 2025. (2)
They shall come into
force on the date of their publication in the Official Gazette. In
the Kolkata Metro Railway General Rules, 2019, in rule 105, in sub-rule (3),
the following proviso shall be inserted, namely:- "Provided
that a terminal block station where a sliding friction buffer stop of approved
design has been provided for the line on which the train is to be received,
such friction buffer stop shall be deemed to be efficient substitute for the
adequate distance, with appropriate speed restriction under approved special
instructions.".Kolkata
Metro Railway General (First Amendment) Rules, 2025
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