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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Telangana - Subsection

Section 49(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)If any person walks on the tramway system track without any lawful authority, he shall be punishable with imprisonment for a term which may extend to six months or with a fine of twenty thousand rupees, or both.