Section 46 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
46. Penalty for taking or causing to take dangerous material upon tramway system.
(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 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.(2)In addition to the penalties specified in sub-section (1), if a person takes or cause to be taken any dangerous material in any coach or carriage or upon the tramway system, or within any part of the tramway system premises, he shall be responsible, in addition to any fines that may be imposed upon him under subsection (1), for any loss, injury or damage which may be caused by reason of such material having been so brought upon the tramway system.
