Section 62(3) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
(3)Whoever contravenes any of the provisions of sub-section (1) or sub-section (2), or on being asked by any metro railway official to leave any compartment, carriage or premises refuses to do so, shall be punishable with imprisonment for a term which m y extend to six months, or with fine which may extend to one thousand rupees, or with both.
