Section 12 in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
12. Penalty for travelling on roof, etc., of a train.-
If any passenger travels on the roof of a train or persists in travelling in any part of a train not intended for the use of passengers or projects any part of his body out of a train after being warned by any metro railway official to desist, he shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to fifty rupees, or with both, and shall also be liable to be removed from the train by any metro railway official authorised by the metro railway administration in this behalf.
