Section 26(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
(2)Where any person travels on the metro railway in contravention of the provisions of sub-section (1), he shall, notwithstanding that he holds a valid pass or ticket for any travel in such railway, be liable to be removed from the train by any metro railway official authorised by the metro railway administration in this behalf or by any other person whom such metro railway official may call to his aid.
