Section 7 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
7. Dangerous or offensive goods.-
(1)No person shall take or cause to be taken any dangerous or offensive goods upon the metro railway.(2)If any metro railway official has reason to believe that any such goods are contained in a package in the custody of any passenger, he may cause the package to be opened for the purpose of ascertaining it contents.
