Section 15 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
15. Abandoning train, etc., without authority.-
If any metro railway official, when on duty, is entrusted with any responsibility connected with the running of a train, or any other rolling stock from one station or place to another station or place, and he abandons his duty before reaching such station or place, without authority or without properly handling over such train or rolling stock to another authorised metro railway official, he shall be punishable with imprisonment for a term which may extend to four years, or with fine which may extend to five thousand rupees, or with both.
