Section 56(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)If any person willfully defaces any pass or ticket while traveling on the tramway system or while or before the presentation thereof for examination by or before the delivery thereof on requisition being made therefor by a person authorized in this behalf by the tramway operator, he shall be punishable with fine which may extend to ten thousand rupees.
