Section 4 in The Delhi Metro Railway (Prohibition of Carriage of Large-Sized Luggage, Carriage of Offensive and Dangerous Goods in the Metro Railway, Travelling of Persons Suffering From Infectious and Contagious Diseases in the Metro Railway and Value, Period of Validity and Such Other Particulars Indicated in the Ticket Issued by the Metro Railway) Rules, 2002
4. Prohibition against carriage of dangerous and offensive goods.
(1)No person shall take or cause to be taken on the metro railway the following dangerous materials, namely-(a)Explosive substances which possess risk of explosion or fire or both ;(b)Gases compressed, liquefied or dissolved under pressure ;(c)Petroleum and other inflammable liquids ;(d)Inflammable solids;(e)Oxidizing substances ;(f)Poisonous (toxic) substances ;(g)Acids and other corrosives ;(h)Radio active substances ; and(i)Any other article declared as dangerous material by the metro railway administration from time to time.(2)No person shall take or cause to be taken on the metro railway the following offensive materials, namely-(a)Blood, dried ;(b)Corpses ;(c)Carcasses of dead animals ;(d)Bones excluding bleached and cleaned bones ;(e)Manure of any kind ;(f)Rags, including oily rags ;(g)Any decayed animal or vegetable matter ;(h)Human ashes ;(i)Human skeleton ; ,(j)Parts of human body ; and(k)Any other article declared as offensive material by the metro railway administration from time to time.(3)If any metro railway official has reason to believe that any person is carrying with him, in a container of any form, or otherwise, any dangerous or offensive material, he may cause such container to be opened by its carrier for the purposes of ascertaining its contents.(4)Any metro railway official may remove from the metro railway any person taking with him any dangerous or offensive material.
