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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(o) in Indian Tramways Act, 1886

(o)the traffic which may be carried on the tramway, the traffic which the promoter or lessee shall be bound to carry, and the traffic which he may refuse to carry; the tolls to be leviable by the promoter or lessee, and the periodical revision thereof by the [Government] [Substituted 'Local Government' by the A.O. 1937.]; and the regulation of the traffic and of the levy of the tolls;