Section 85(1) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
(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.
