Section 59 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
59. Drunkenness or nuisance on metro railway.
(1)If any person, in any carriage or upon any part of the metro railway,-(a)is in a state of intoxication; or(b)commits any nuisance or vandalism or act of indecency, or uses abusive or obscene language; or(c)wilfully or without excuse interferes in any way with the comfort of any passenger, he shall be punishable with fine which may extend to five hundred rupees and shall also be liable to forfeiture of the fare which he may have paid or any pass or ticket which he may have obtained or purchased, or be removed from such carriage or part by any metro railway official authorised by the metro railway administration in this behalf.(2)If any metro railway official is in a state of intoxication while on duty, he shall be punishable with fine which may extend to two hundred and fifty rupees or, where the improper performance of the duty would be likely to endanger the safety of any passenger travelling or being upon the metro railway, with imprisonment for a term which may extend to two years, or with fine which may extend to five hundred rupees, or with both.
