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Kolkata Metro Railway General (First Amendment) Rules, 2025

Kolkata Metro Railway General (First Amendment) Rules, 2025

Kolkata Metro Railway General (First Amendment) Rules, 2025

[28th January 2025]

PREAMBLE

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:-

Rule 1. Short title and commencement.

(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.

Rule 2.

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.".