Section 18 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
18. Application of Act 9 of 1890 and the rules, etc., made there under to the metro railway.-
Save as otherwise expressly provided in this Act, the provisions of the Indian Railways Act, 1890, and the rules, orders or notifications made or issued thereunder shall, so far as may be, and subject to such modification as may be necessary, apply to the operation and maintenance of the metro railway, as if such metro railway were a railway as defined under that Act, and the references to "railway administration" and "Inspector" in that Act shall be constructed as references to the "metro railway administration" and "commissioner" respectively.
