Section 61 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
61. Maliciously hurting or attempting to hurt persons travelling by tramway system.
- If any person unlawfully throws or causes to fall or strike at, against, into or upon any rolling stock forming part of a tramway, any wood, stone or other matter or thing with intent, or with knowledge that it is likely to endanger the safety of any person being in or upon such rolling stock or in or upon other rolling stock forming part of the same tramway or with the knowledge or intent of causing any damage to the tramway system, he shall be punishable with imprisonment for life or with imprisonment for a term which may extend to ten years.
