Section 46(1) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(1)If in contravention of this Act or rules made hereunder, a person takes or causes to be taken any dangerous material in any coach or carriage or upon to take the tramway system or within any part of the tramway system premises, he shall be punishable with imprisonment for a term which may extend to four years or with fine which may extend to five thousand rupees or both.
