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Union of India - Section

Section 4 in The Bangalore Metro Railway (Carriage and Ticket) Rules, 2011

4. Prohibition against carriage of dangerous and offensive material.

(1)No person shall take or cause to be taken on the Bangalore Metro Railway 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)radio active substances;
(i)weapons, arms and ammunitions.
(2)No person shall take or cause to be taken on the Bangalore Metro Railway the following offensive materials, namely:-
(a)blood, dried;
(b)corpses;
(c)carcasses of dead animals;
(d)bones excluding bleached and cleaned bones;
(e)manure of any kind;
(f)rags, including oily rags;
(g)any decayed animal or vegetable matter;
(h)human ashes;
(i)human skeleton
(j)parts of human body.
(3)No person shall take or cause to be taken on the Bangalore Metro Railway the live animals and birds.
(4)If any official of the Bangalore Metro Railway 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.
(5)Any official of the Bangalore Metro Railway may remove from the Bangalore Metro Railway any person taking with him any dangerous or offensive material.
(6)Notwithstanding anything contained in these rules, the members of the Armed Forces of the Union, the State Police, the para-military forces, the National Cadet Corps, and other uniformed forces of the Central Government, State Governments or the Union territory while on the Bangalore Metro Railway in the course of their duty, may carry the authorised weapons, arms and ammunition.