Section 57 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
57. Defacing public notices.
- If any person without lawful authority in this behalf,-(a)pulls down or willfully damages any board, document or gadgets posted or set up by the order of the tramway operator on the tramway system, or any rolling stock, or(b)obliterates or alters any letters or figures upon any such board, document or gadget or upon any rolling stock;he shall be punishable with fine which may extend to ten thousand rupees.
