Section 18 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
18. Power to underpin building or otherwise strengthen it.
(1)If the tramway operator is of opinion that it is necessary or expedient to do so for facilitating the construction of tramway system or for ensuring the safety of tramway system or any building or construction along the tramway system alignment, it may, after following the procedure under sub-section (2), underpin or otherwise, strengthen any building within a radius not exceeding fifty meters from the tramway system alignment.(2)The tramway operator shall give to the owner or occupier of such building at least ten days notice in writing before undertaking the work of underpinning or otherwise strengthening the building:Provided that where the tramway operator is satisfied that an emergency exists, no such notice shall be necessary.(3)Where the underpinning or strengthening was executed in connection with,-(a)the carrying out of the works upon the land where any building is situated; or(b)the construction or operation of tramway system,the tramway operator may at any time, after underpinning or strengthening of such building is completed and before the expiration of a period of twelve months therefrom, -(i)in a case referred to in Clause (a) above, from the date of completion of such works; and(ii)in a case referred to in Clause (b) above, from the date on which traffic was opened in the tramway system;enter upon and survey such building and do such further underpinning or strengthening thereon, as it may deem necessary:Provided that nothing shall prevent the tramway operator from undertaking the work of underpinning or strengthening of a building any number of times, provided it does so in compliance with sub-sections (1) and (2).
