Section 13 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
13. Penalty for unlawfully entering or remaining upon the metro railway or walking metro railway line.-
(1)If a person enters into or upon the metro railway without any lawful authority of having entered with lawful authority remains there unlawfully and refuses to leave on being requested to do so by any metro railway official, he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to two hundred and fifty rupees, or with both.(2)If any person walks on the metro railway line without any lawful authority, he shall punishable with imprisonment for term which may extend to six months, or with fine which may extend to five hundred rupees or with both.
