Section 31 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
31. Powers of the Safety Commissioner.
- The Safety Commissioner, whenever it is necessary to do so for discharging any of its functions under this Act or any rules made hereunder, may,-(a)enter upon and inspect any tramway system, or any rolling stock used thereon and its other installations;(b)by order in writing addressed to the tramway operator, require the attendance before him of any tramway official and to require answers or returns to such inquiries as it thinks fit to make from such official or from the tramway operator.(c)require the production of any book, document or material object belonging to or in the possession or control of the tramway operator, which appears to it to be necessary to inspect; and(d)take any other measures that the Safety Commissioner may deem necessary for the performance of its duties and functions under this Act or rules made hereunder.
