Section 9 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
9. Smoking in compartments, etc.-
(1)No person shall smoke in any compartment or carriage of the metro railway or in any underground metro railway station.(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to two hundred and fifty rupees.(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.
