Section 62 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
62. Prohibition of demonstrations upon metro railway.
(1)No demonstration of any kind whatsoever shall be held on any part of the metro railway or other premises thereof and it shall be open to the metro railway administration to exclude from such premises any person attending such demonstrations whether or not he is in possession of a pass or ticket entitling him to be in the said premises.(2)No person shall paste or put up any poster or write or draw anything or matter in any compartment or carriage of the metro railway, or any premises thereof, without any lawful authority and any person found engaged in doing any such act may be remove from the compartment, carriage or premises by any metro railway official authorised by the metro railway administration in this behalf.(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.
