Section 59(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)If a person unlawfully does nay act of sabotage or any other act referred to in sub-section (i) with intent to cause the death of any person, or with knowledge that such act is so imminently dangerous that it must in all probability cause the death of any person or such bodily injuries to any person that is likely to cause the death of any person, he shall be punishable with death or imprisonment for life.
