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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(n) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(n)the nature, dimensions, fittings, appliances and apparatus of the carriage to be used on the tramway system and the inspection and examination thereof by officers of the State Government or the concerned regulatory or other authority, and the liability of the tramway operator, on the requisition of the State Government, from time to time, to adopt and apply such improvements in the carriages, and in the fittings, appliances and apparatus, as the State Government may consider necessary or desirable for the safety or convenience of the public or the tramway system;