Section 49(1) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(1)If a person enters into or upon the tramway system premises without any lawful authority or having entered with lawful authority remains there unlawfully and refuses to leave on being requested to do so by any tramway official, he shall be punishable with imprisonment for a term which may extend to six months or with fine of five thousand rupees.
