Section 44 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
44. Drunkenness or nuisance on tramway system.
(1)If any person, in any carriage of tramway system, or any tramway station or upon any other part of the tramway system premises,-(a)is in a state of intoxication; or(b)commits any nuisance or vandalism or act of indecency, or uses abusive or obscene language; or(c)willfully or without excuse interferes in any way with the comfort of any passenger or with any tramway official while in the lawful discharge of his duties; or(d)is found smoking;he shall be punishable with fine which may extend to ten thousand rupees and shall also be liable to forfeiture of the fare which he may have paid or any pass or ticket which he may have obtained or purchased, or be removed from such coach, carriage, tramway station or other part of the tramway system premises by any tramway official authorized by the tramway operator in this behalf. Nothing, in this sub-section shall affect the provisions of any other law for the time being in force or shall be construed as limiting the power of the State Government to prescribe additional offences by rules made in this behalf or of the power of the tramway operator to prescribe additional offence by regulations made in this behalf.(2)If any tramway official is found in a state of intoxication while on duty, he shall be punishable with fine which may extend to twenty thousand rupees or, where improper performance of his duty is likely to endanger the safety of any passenger travelling or being upon the tramway system, with imprisonment for a term which may extend to two years, or with fine which may extend to twenty thousand rupees, or with both.
