Section 78(1) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(1)The State Government may by notification direct that all or any of the powers exercisable by it, under this Act or rules made thereunder, except under sections 79 and 81, shall in relation to such matters and subject to such conditions, if any, as may be specified in the notification, be exercisable also by such officer or authority authorized by the State Government, including the tramway operator, or by any officer of the tramway operator, authorized by the State Government.
