Section 6(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
(2)Without prejudice to the generality of the foregoing provision, such power shall include the power to-(a)acquire, hold and dispose of all kinds of properties owned by it, both movable and immovable;(b)improve, develop or alter any property or asset held by it;(ba)[ develop any metro railway land for commercial use; [Substituted by Act No. 34 of 2009.](bb)provide for carriage of passengers by integrated transport services or any other mode of transport;](c)enter temporarily in or upon the lands adjoining the metro railway alignment in order to remove obstruction, or prevent imminent danger from any source, such as tree, post or structure, which may obstruct the movement of the rolling stock, or passengers, or the view of the signal provided for movement of the rolling stock;(d)execute any lease or grant any licence in respect of the property held by it;(e)enter into, assign and rescind any contract or obligation;(f)employ an agent or contractor for discharging its functions;(g)obtain licence from the Central Government to establish and maintain telegraph lines;(h)lay down or place electric supply lines for conveyance and transmission of energy and to obtain licence for that purpose; and(i)do all incidental acts as are necessary for discharge of any function conferred, or imposed, on it by this Act.
