Section 4(2) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
(2)Before giving its sanction under sub-section (1), the Central Government shall, after considering the report given (whether before or after the commencement of this Act) by the commissioner under clause (a) of sub-section (2) of section 27 of the Construction Act and other relevant factors, satisfy itself that the metro railway can be opened without changer to the public using it.
