Section 85 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
85. Place of trial.
(1)Any person committing an offence under this Act, or any rule or regulation made thereunder, shall be triable for such offence in any place in which he may be, or which the [State Government] [Substituted 'Government of the National Capital Territory of Delhi' by Act No. 34 of 2009.] may notify in this behalf, as well as any other place in which he is liable to be tried under any law for the time being in force.(2)Every notification under sub-section (1) shall be published by the [State Government] [Substituted 'Government of the National Capital Territory of Delhi in the Delhi Gazette' by Act No. 34 of 2009.] and a copy thereof shall be exhibited for the information of the public in some conspicuous place at such metro railway stations as that Government may direct.
