Section 10(2) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
(2)If any metro railway official is in a state of intoxication while on duty he shall be punished with fine which may extend to two hundred and fifty rupees, or where the improper performance of the duty would be likely to endanger the safety of any passenger travelling or being upon the metro railway, with imprisonment for a term which may extend to two years, or with fine which may extend to five hundred rupees, or with both.
