Section 9(3) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
(3)If any person persists in so smoking after being warned by any metro railway official to desist, he may, in addition to incurring the liability mentioned in sub-section (2), be removed, from the compartment or carriage in which he is travelling or from the underground station at which he may be found smoking by any metro railway official authorised by the metro railway or in any underground metro railway administration in this behalf.
