Section 7(1)(j) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(j)the powers which may from time to time be exercised by the State Government, the local authority, or any other authority in respect of sewers, drains, telegraphlines, gas-pipes, water-pipes or other things in or on land occupied by the tramway system, the notice (if any) to be given of the intended exercise of those powers, the manner in which the powers shall be exercised, and this extent to which the tramway system and the traffic thereon may be interfered with in the exercise thereof;