30. Penalty for using tramway with carriage having flange-wheels.
- If any person, except under a lease from, or by agreement with, the promoter, or under license from the [Government] [Substituted 'Local Government' by the A.O. 1937.] granted under this Act, uses on a tramway, otherwise than as permitted by section 14, a carriage having flange-wheels or other wheels suitable to run on the rail of the tramway, he shall be punished with fine which may extend to two hundred rupees.
