Section 17(3) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(3)The exercise of the powers conferred by sub-sections (1) or (2) above by the tramway operator shall be subject to obtaining of all necessary approvals, license, authorization and permissions in accordance with all applicable laws for the time being in force and under any rules or regulations prescribed by the state government or the central government.
