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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(1)(b) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(b)being in or having alighted from a train, fails or refuses to present for examination or to deliver up his pass or ticket immediately on requisition being made therefor under section 24, or travels in a train in contravention of the provisions of section 25, he shall be liable to pay, on demand of any metro railway official appointed by the metro railway administration in this behalf, the excess charge mentioned in sub-section (3) in addition to the ordinary single fare for the distance which he has ravelled or, where there is any doubt as to the station from which he started, the ordinary single fare from the station from which the train originally started.