The Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985

23 sections.

Section 1 — Short title, commencement and application.
Section 2 — Definitions.
Section 3 — Calcutta metro railway administration to be responsible for the operation and maintenance of the metro railway.
Section 4 — Previous sanction of the Central Government required for the opening of metro railway.
Section 5 — Carriage of goods.
Section 6 — Reservation of compartments for females not necessary.
Section 7 — Dangerous or offensive goods.
Section 8 — Penalty for taking or causing to take offensive or dangerous goods upon the metro railway.
Section 9 — Smoking in compartments, etc.
Section 10 — Drunkenness or nuisance upon the metro railway.
Section 11 — Prohibition of demonstrations upon the metro railway.
Section 12 — Penalty for travelling on roof, etc., of a train.
Section 13 — Penalty for unlawfully entering or remaining upon the metro railway or walking on the metro railway line.
Section 14 — Endangering the safety of passengers.
Section 15 — Abandoning train, etc., without authority.
Section 16 — Obstructing running of trains, etc.
Section 17 — Offences by companies.
Section 18 — Application of Act 9 of 1890 and the rules, etc., made thereunder to the metro railway.
Section 19 — Effect of Act and rules, etc., inconsistent with other enactments.
Section 20 — Protection of action taken in good faith.
Section 21 — Power to remove difficulties.
Section 22 — Power to make rules.
Section 23 — Repeal and saving.

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