Section 52 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
52. Obstructing running of tramways etc.
- If any person obstructs or causes to be obstructed or attempts to obstruct any tramway carriage way or rolling stock on thetramway system by squatting, picketing or keeping without authority any rolling stock on the tramway system or tampering with any signalling or other installations or by interfering with the working mechanism thereof, or otherwise, he shall be liable to be removed by any tramway official, authorized by the tramway operator in this behalf and shall also be punishable with imprisonment for a term which may extend to six months or with a fine of twenty-five thousand rupees, or both.
