Section 8 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
8. Amendment of orders and agreement.
(1)The State Government may, on the application of the tramway operator, revoke, amend, extend or vary the order by a further order, or agree to the revocation, amendment, variation or extension of the agreement by a further agreement, as the case may be.(2)An application for a further order or agreement shall be made in the same manner and subject to the same conditions as an application for an order or agreement, as the case may be.(3)The State Government may, in its discretion, either grant or reject the application.(4)If the State Government grants the application, it shall make the further order or enter into a further agreement, as the case may be, in the same manner as an order or agreement except that no addition to, or modification of. the rights, powers and authorities asked for in the application, or restriction or condition with respect thereto, shall be made or imposed by the further order without the consent in writing of the tramway operator.
