The Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985

[Act No. 10 of 1985]

[16th February, 1985.]

Contents:
Title	The Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title, commencement and application
2.	Definitions
Chapter II	The Calcutta Metro Railway Administration
3.	Calcutta metro railway administration to be responsible for the operation and maintenance of the metro railway
4.	Previous sanction of the Central Government required for the opening of metro railway
Chapter III	Special Provisions for The Running of The Metro Railway
5.	Carriage of goods
6.	Reservation of compartments for females not necessary
7.	Dangerous or offensive goods
8.	Penalty for taking or causing to take offensive or dangerous goods upon the metro railway
9.	Smoking in compartments, etc
10.	Drunkenness or nuisance upon the metro railway
11.	Prohibition of demonstrations upon the metro railway
12.	Penalty for travelling on roof, etc., of a train
13.	Penalty for unlawfully entering or remaining upon the metro railway or walking on the metro railway line
14.	Endangering the safety of passengers
15.	Abandoning train, etc., without authority
16.	Obstructing running of trains, etc
17.	Offences by companies
Chapter IV	Miscellaneous
18.	Application of Act 9 of 1890 and the rules, etc., made thereunder to the metro railway
19.	Effect of Act and rules, etc., inconsistent with other enactments
20.	Protection of action taken in good faith
21.	Power to remove difficulties
22.	Power to make rules
23.	Repeal and saving