Section 45 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
45. Penalty for taking or causing to offensive material upon tramway system.
(1)If in contravention of sub-section (1) of Section 27, 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 punishable with fine of five thousand rupees.(2)In 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.
