Section 45(2) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)ln addition to the fine that may be imposed under sub-section (1), if a person takes or causes to be taken any offensive material in any coach or carriage or upon the tramway system, or within any part of the tramway system premises, he shall be responsible, in addition to any fines that may be imposed upon him under sub-section (1), for any loss, injury or damage which may be caused by reason of such material having been so brought upon the tramway system.
