Section 48 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
48. Penalty for travelling on roof, etc., of a tramway.
- If any passenger travels on the roof of a coach or carriage of the tramway or persists in travelling in any part of a tramway not intended for the use of passengers or projects any part of his body out of a tramway after being warned by any tramway official and entrusted with such duty, to desist, he shall be punishable with fine of five thousand rupees, and shall also be liable to be removed from the tramway by any tramway official authorized by the tramway operator in this behalf.
