Section 42 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
42. Extent of liability.
- The tramway operator shall, notwithstanding anything contained in any other law, be liable to pay compensation for loss occasioned by the death of or bodily injury to such extent as may be prescribed; Provided that the tramway operator shall not be liable to pay any compensation under this section, if the passenger dies or suffers injury due to:(a)Suicide or attempted suicide;(b)Self-inflicted injury;(c)Any criminal act for which he is responsible;(d)Any act committed by him in a state of intoxication or insanity;(e)Any natural cause or disease or medical or surgical treatment unless such treatment becomes necessary due to injury caused by an accident on the tramway system;Explanation. - For the purpose of this section, the term "passenger" includes a tramway official travelling on duty.
