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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(1) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(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.