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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(1)(c) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(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.