Section 13(1) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
(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.
