Section 5(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)the tramway operator appointed pursuant to an agreement referred to in sub-section (1) is entitled to collect and retain fare, subject to the provisions of the agreement for services or benefits rendered by him, at such rate as the State Government may, by notification, in the official Gazette, specify subject, however, to the rules that may be made in this behalf.
