Section 55 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
55. Interference with means of communication in a tramway.
- If any passenger or any other person without reasonable and sufficient cause, makes use of, or interferes with, or tampers with fire-extinguishers or such other safety measures or any means provided in a tramway, for communication between passengers and the tramway official, in charge of the tramway, or misuses alarm bell of the tramway, he shall be punishable with fine which may extend to ten thousand rupees.
