Section 4 in The Chennai Metro Railway (Carriage and Ticket) Rules, 2014
4. Prohibition against carriage of dangerous and offensive goods.
(1)No person shall take or cause to be taken on the Metro Railway the following dangerous materials, namely :-(a)Explosive substances which possess risk of explosion or fire or both;(b)gases compressed, liquefied or dissolved under pressure;(c)petroleum and other inflammable liquids;(d)inflammable solids;(e)oxidizing substances;(f)poisonous (toxic) substances;(g)acids and other corrosives;(h)radio active substances;(i)weapons, arms and ammunitions; and(j)any other article declared as dangerous material by the metro railway administration from time to time.(2)No person shall take or cause to be taken on the metro railway the following offensive materials, namely :-(a)Blood dried or coagulated or decomposed, whether human or animal, except packed and covered fresh human blood for medical exigency;(b)any blood stained material or object except an accident victims with blood stained clothes;(c)corpses;(d)carcasses of dead animals;(e)bones, excluding bleached and cleaned bones;(f)fertilizer or Manure;(g)rags, including oily rags;(h)any decayed animal or vegetable matter;(i)human ashes;(j)human skeleton;(k)parts of human body; and(l)any other article declared as offensive material by the metro railway administration from time to time.(3)No person shall take or cause to be taken on the Metro Railway live animals and birds. However, security person on duty may take along sniffer dogs for the purpose of security.(4)If any official of metro railway has reason to believe that any person is carrying with him, in a container of any form, or otherwise, any dangerous or offensive material, he may cause such container to be opened by its carrier for the purposes of ascertaining its contents.(5)Any official of metro railway may remove from the metro railway any person taking with him any dangerous or offensive material.
