Section 1461 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
1461.
Object and Reasons.- To meet the inadequacies of the existing surface transport system and the ever increasing demand of urban commuter traffic in Calcutta, the construction of rapid transit system from Dum Dum to Tollygunj (Metro railway) is in progress in accordance with the provisions of the Metro Railways (Construction of Works) Act, 1978 (33 of 1978). Two small single line tretches of the metro railway under construction from Esplanade to Bhowanipore and Dum Dum to Belgachia were ready for opening to public carriage of passengers with the limited number of train services in October, 1984.2. As it was decided to provide interim relief to the commuters by commissioning the above two stretches for public carriage of passengers, it was considered necessary to make temporary provisions for the operation and maintenance of the Metro Railway at Calcutta pending the making of regular arrangements for such operation and maintenance. Accordingly, the President promulgated the Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Ordinance, 1984 (13 of 1984) on the 22nd October, 1984, to achieve the above object.3. The ordinance, inter alia, provided for the following matters, namely :-(i) the metro railway administration constituted under the metro Railways (Construction of works) Act, 1978, was entrusted with the responsibility for the operation and maintenance of the Metro railway and the authority has to satisfy certain conditions before the opening of the Metro railway for the public carriage of passengers;(ii) special provisions for the running of the Metro railway;(iii) specified certain offences and provides for appropriate penalties therefor. Although these offences are also covered under the existing Indian Railways Act, 1890, higher penalties had been provided in view of the special nature of the Metro railway;(iv) the provisions of the Indian Railways Act, 1980, were made applicable to the Metro railway in respect of other matters not specified, provided for in the Ordinance.[16th February,1985.]An Act to make temporary provisions for the operation and maintenance of the Calcutta metro railway and for matters connected therewith, pending the making of regular arrangements for such operation and maintenance.BE it enacted by Parliament in the Thirty-fifth Year of the Republic of India as follows:-
