Section 5(1) in The Bangalore Metro Railway (Carriage and Ticket) Rules, 2011
(1)Nothing in these rules shall be deemed to detract from the operation of -(a)the Explosive Act, 1884 (Act 4 of 1884);(b)the Explosive Rules, 1983;(c)the Indian Arms Act, 1959 (Act 54 of 1959); or(d)the Indian Arms Rules, 1962.
