Section 24(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)If the report referred to in sub-section (1) above recommends that the tramway system can be opened for public carnage of passengers without any danger to the public using it, the Safety commissioner shall issue to the tramway operator forthwith the certificate of fitness and forward copy of the same along with a copy of the report to the State Government for its information.
