Section 5 in The Metro Railways (Carriage and Ticket) Rules, 2014
5. Persons who may carry weapons, arms, etc.
- Notwithstanding anything contained in these rules, the members of the Armed Forces of the Union, the State Police, the Para-Military Forces, armed guards of private security agencies engaged by the metro railway administration, the National Cadet Corps, and other uniformed forces of the Central Government, State Governments or the Union Territory may, while travelling on the metro railway in the course of their duty, carry their authorised weapons, arms and ammunition, subject to the proof of identification being furnished to the metro railway administration.
