Section 30 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
30. Carriage of dangerous or offensive material.
(1)No person shall take or cause to be taken on the metro railway such dangerous or offensive material as may be prescribed.(2)If any metro railway official has reason to believe that any person is carrying with him, in a container of any form, or otherwise, any dangerous or offensive material, he may cause such container to be opened by its carrier for the purposes of ascertaining its contents.(3)Any metro railway official may remove from the metro railway any person taking with him any dangerous or offensive material.
