Section 62 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
62. Endangering safety of persons travelling by tramway system by rash or negligent act or omission.
- If any person in a rash or negligent manner does any act, or omits to do what he is legally bound to do, and the act or omission is likely to endanger the safety of any person travelling or being upon the tramway or to the tramway system, he shall be punishable with imprisonment for a term imprisonment for a term which may extend to one year, or with fine, or with both.
