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Railways Act, 1989 141. Needlessly interfering with means of communication in a train. If any passenger or any other person, without reasonable and sufficient cause, makes use of, or interferes with, any means provided by a railway administration in a train for communication between passengers and the railway servant in charge of the train, he shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both : Provided that, in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, where a passenger, without reasonable and sufficient cause, makes use of the alarm chain provided by a railway administration, such punishment shall not be less than- (a) a fine of five hundred rupees, in the case of conviction for the first offence ; and (b) imprisonment for three months in the case of conviction for the second or subsequent offence.    |
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