Section 11(3) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
(3)Whoever contravenes any of the provisions of sub-section (1) of sub-section (2) being asked by any railway official to leave any compartment, carriage or premises refuses to do so , shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees, or with both.
