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Union of India - Section
Section 12 in Indian Tramways Act, 1886
12. Inspection of tramway before opening.
- A tramway, or portion of extension of, or addition to, a tramway, shall not be opened for public traffic [until it has been inspected and certified to be fit for such traffic [by an engineer appointed by Government] [Substituted, by A.O. 1937, for 'until an engineer appointed in this behalf by the Local Government has inspected it and certified it to be fit for such traffic'.]].| Maharashtra.- In its application to the State of Bombay (Maharashtra and Gujarat) in section 12, after the words "Public traffic" insert the words "or private use". - [Bombay Act 50 of 1948, S. 3 (22.10.1948).] |