Section 78 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
78. Damage to or destruction of certain metro railway properties.
(1)Whoever, with intent to cause or knowing that he is likely to cause damage to or destruction of any of the properties of the metro railway referred to in sub-section (2), causes by fir, explosive substance or otherwise causes damage to such property, he shall be punishable with imprisonment for a term which may extend to ten years.(2)The properties of the metro railway referred to in sub-section (1) are the metro railway track, tunnels, sub-way, box-structures, station buildings and installations, carriage and wagons, rolling stock, signalling, telecommunication, air-conditioning and ventilation equipments, electrical sub-station, drainage pump, escalators, lifts, lighting installations, ticket vending machine, ticket barriers, electric traction and block equipments, and such other properties as the Central Government may, by notification, specify.
