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[Cites 0, Cited by 0] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(1) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(1)If, in contravention of sub-section (1) of section 30, a person takes or causes to be taken any dangerous material upon the metro railway, he shall be punishable with imprisonment for a term which may extend to four years and with fine which may extend to five thousand rupees.