Section 36(1) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(1)The State Government may, once in five years appoint a Fare Fixation Committee to recommend suitable changes, if any, to the prescribed formula and fare structure for travel on the tramway system developed, constructed, managed, operated and maintained under an order made under section 4. The terms and conditions of the Fare Fixation Committee and the procedure to be followed by the said committee shall be as may be prescribed.
