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26. Carriage of goods. (1) No person shall, while travelling in the metro railway, carry with him any goods other than 2*** baggage containing personal belongings not exceeding such volume and weight as may be prescribed. (2) Where any person travels on the metro railway in contravention of the provisions ofsub-section (1), he shall, notwithstanding that he holds a valid pass or ticket for any travel in such railway, be liable to be removed from the train by any metro railway official authorised by the metro railway administration in this behalf or by any other person whom such metro railway official may call to his aid. 1.Subs. by Act 34 of 2009, s. 12, for "Hindi and English" (w.e.f. 7-9-2009). 2.The words "a small" omitted by s. 13, ibid. (w.e.f. 7-9-2009).    |
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