Section 24(1) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(1)The Safety Commissioner shall, before giving the certificate of fitness for the opening of the tramway system under section 23, issue a report containing, inter alia, the following,-(a)he has made, or caused to be made, a careful inspection of the tramway system and the rolling stock that may be used thereon;(b)the track structure, rolling stock, bridges, viaducts, tunnels, signaling and telecommunication system, traction system, ventilation and air condition systems complying with the standards and safety parameters prescribed under section 33; and(c)in his opinion, the tramway system can be opened for public carriage of passengers without any danger to the public using it.
