Section 2(28) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(28)"tramway undertaking" includes all properties, moveable and immoveable, located on or within the tramway system premises and includes the tramway system rails, guide ways, dedicated rights of way, elevated structures, tunnels, sub-way box-structures, over-bridges, under bridges, station buildings and installations, carriages, and other rolling stock, signaling, telecommunication, airconditioning and ventilation equipments, power transmission system including electrical sub-stations, drainage pumps, escalators, lifts, stairs, lighting installations, depots, workshops, ticket vending machines, ticket barriers, electric traction and related equipments, and such other properties as the State Government may specify but excludes public roads.Chapter - II Grant of Rights, Functions and Powers of the Tramway Operator.
