Section 54(1) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(1)If any passenger,-(a)travels in the tramway system without having a proper pass or ticket with him; or(b)being in or having alighted from a tramway, fails or refuses to present for examination or to deliver up his pass or ticket immediately on requisition being made therefor;he shall be liable to pay, the excess charge mentioned in sub-section (3) in addition to the ordinary single fare for the distance which he has travelled or, where there is any doubt as to the station from which he started, the ordinary single fare from the station from which the tramway originally started.
