Section 24(4) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(4)In the event that an independent safety consultant or independent engineer is appointed pursuant to an agreement entered under section 5, the Safety Commissioner while making his report under sub-section (1) above, may rely on a report of such independent safety consultant or independent engineer:Provided that where the Safety Commissioner is of the opinion that the report under sub-section (1) above cannot be made despite a report from such independent safety consultant or independent engineer appointed pursuant to a concession, he may make a report to the contrary, giving detailed reasons for making a contrary report.
