Section 50 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
50. Endangering the safety of passengers by tramway official.
- If any tramway official or any person authorized by a tramway operator appointed under an order or an agreement as the case may be, and entrusted with a duty relating to the tramway system, when on duty endangers the safety of any passenger,-(a)by any rash or negligent act or omission; or(b)by disobeying any rule, regulation or order which such official or person was bound by the terms of his employment to obey, and of which he had notice;he shall be punishable with imprisonment for a term which may extend to five years, or with fine which may extend to five thousand rupees, or with both.
