Section 59 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
59. Maliciously wrecking a tramway or causing sabotage.
(1)If any person,-(a)loosens or displaces any rail or any other matter or thing belonging to the tramway system;(b)tums, moves, unlocks or diverts any point or other musing machinery belonging to the tramway system;(c)does or causes to be done any act of sabotage in relation to any tramway or to the tramway system with intent or with knowledge that it is likely to endanger safety of any person upon the tramway system or any part of the tramway system;he shall be punishable with imprisonment for life, or with rigorous imprisonment for a term which may extend to ten years:Provided that in the absence of special and adequate reasons where a person is punished with rigorous imprisonment, such imprisonment shall not be less than,-(i)three years in the case of first conviction; and(ii)seven years in the case of conviction for the second or subsequent offence.(2)If a person unlawfully does any act of sabotage or any other act referred to in sub-section (1) with intent to cause the death of any person, or with knowledge that such act is so imminently dangerous that it must in all probability cause the death of any person or such bodily injuries to any person that is likely to cause the death of any person, he shall be punishable with death or imprisonment for life.
