Section 10(1) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
(1)If any person-(a)is in a state of intoxication; or(b)commits any nuisance or act of indecency, or uses obscence or abusive language; or(c)Wilfully or without excuse interferes in any way with comfort of any passenger; in any carriage or upon any part of the metro railway, he shall be punishable with fine which may extend to two hundred and fifty rupees and shall also be liable to forfeiture of the fare which he may have paid or any pass or ticket which he may have obtained or purchased, or be removed from such carriage or part by any metro railway official authorised by the metro railway administration in this behalf.
