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Railways Act, 1989 162. Entering carriage or other place reserved for females. If a male person knowing or having reason to believe that, a carriage, compartment, berth or seat in a train or room or other place is reserved by a railway administration for the exclusive use of females, without lawful excuse,- (a) enters such carriage, compartment, room or other place, or having entered such carriage, compartment, room or place, remains therein; or (b) occupies any such berth or seat having been required by any railway servant to vacate it, he shall, in addition to being liable to forfeiture of his pass or ticket, be punishable with fine which may extend to five hundred rupees and may also be removed by any railway servant.    |
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