Section 76 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
76. Maliciously hurting or attempting to hurt persons travelling by metro railway.
- If any person unlawfully throws or causes to fall or strike at, against, into or upon any rolling stock forming part of a train, any wood, stone or other matter or thing with intent, or with knowledge that it is likely to endanger the safety of any person being in or upon such rolling stock or in or upon any other rolling stock forming part of the same train, he shall be punishable with imprisonment for life or with imprisonment for a term which may extend to ten years.
