Section 27 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
27. Carriage of Dangerous or offensive goods.
(1)No person shall carry or require to be carried on a tramway system, developed, constructed, managed, operated and maintained under this Act, any goods of dangerous or offensive nature as prescribed by the Safety Commissioner of tramway system.(2)No person shall, while traveling in the tramway, carry with him any luggage or articles which are prohibited by the Safety Commissioner of tramway system. However, he may carry on the tramway only such luggage or articles which are permissible for carriage by the regulations, provided, that such luggage or articles shall not exceed in volume and weight as prescribed by the Safety Commissioner of tramway system.(3)Where any person travels on the tramway system in contravention of the provisions of sub-section (1), he shall, notwithstanding that he holds a valid pass or ticket for any travel in such tramway be liable to be removed from such tramway by any tramway official authorized in this behalf.
