Section 36 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
36. Constitution of Fare Fixation Committee.
(1)The State Government may, once in five years appoint a fare fixation committee to recommend suitable changes, if any, to the prescribed formula and fare structure for travel on the tramway system developed, constructed, managed, operated and maintained under an order made under Section 4. The terms and conditions of the fare fixation committee and the procedure to be followed by the said committee shall be as may be prescribed.(2)The provisions of sub-section (1) shall not apply to and the fare fixation committee shall have no jurisdiction to make any recommendations with respect to the prescribed formula and fare structure for tramway system developed, constructed, managed, operated and maintained under an agreement entered under Section 5.
