Section 13 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
13. Power of the State Government to direct grant of licences etc., to the tramway operator.
- Without prejudice to the provisions of sections 6 and 9 and subject to and in accordance with in any applicable law for the time being in force and effect, the State Government may, for the purposes of the development, construction, management, operation and maintenance or use of a tramway system, and subject to such conditions as it may prescribe in this behalf and for such duration as it may consider necessary, require any local or other authority to grant leases, licenses or enter into other contracts with any tramway operator to facilitate the development, construction, management, operation and maintenance and use of any tramway system.
