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Railways Act, 1989 155. Entering into compartment reserved or resisting entry into a compartment not reserved. (1) If any passenger- (a) having entered a compartment wherein no berth or seat has been reserved by a railway administration for his use, or (b) having unauthorizedly occupied a berth or seat reserved by a railway administration for the use of another passenger, refuses to leave it when required to do so by any railway servant authorized in this behalf, such railway servant may remove him or cause him to be removed, with the aid of any other person, from the compartment, berth or seat, as the case may be, and he shall also be punishable with fine which may extend to five hundred rupees. (2) If any passenger resists the lawful entry of another passenger into a compartment not reserved for the use of the passenger resisting, he shall be punishable with fine which may extend to two hundred rupees.    |
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