Section 4 in The Metro Railways (Carriage and Ticket) Rules, 2014
4. Prohibition against carriage of dangerous and offensive material.
(1)No person shall take or cause to be taken on the metro railway any of the following dangerous materials, namely:-(a)explosive substances which possess risk of explosion or fire or both;(b)gases compressed, liquefied or dissolved under pressure;(c)petroleum and other inflammable liquids;(d)inflammable solids;(e)oxidizing substances;(f)poisonous (toxic) substances;(g)acids and other corrosives;(h)radioactive substances;(i)weapons, arms and ammunitions.(j)any Chemical, Biological, Radiological, Nuclear and Enhanced Conventional Weapons which possess risk to passengers or property.(2)No person shall take or cause to be taken on the metro railway any of the following offensive materials, namely:-(a)blood dried or coagulated or decomposed, whether human or animal ;(b)corpses;(c)carcasses of dead animals or of dead birds;(d)bones excluding bleached and cleaned bones;(e)human skeleton;(f)parts of human body;(g)portable radio devices which possess risk to radio communication network and communication based traffic control signalling network ;(3)No person shall take or cause to be taken on the metro railway live animals or birds:Provided that a security person on duty may take along sniffer dog for the purpose of security.
