Section 17(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)Without prejudice to the powers under sub-section (1). the powers of the tramway operator for the purpose of performing its obligations and discharge of its functions under the Act and the order or the agreement, as the case may be, shall include the power total acquire, hold and dispose of all kinds of properties, movable and immovable;(b)improve, develop or alter any tramway system premises or and of the properties;(c)authorize any tramway official, to enter temporarily in or upon the lands adjoining the tramway system alignment in order to remove obstructions, or prevent imminent danger from or which may obstruct the movement of the tramways, or passengers, or the view of the signal provided for movement of rolling stock;(d)enter into, assign and rescind any contract or obligation in accordance with the provision of this Act, the order or the agreement, as the case may be;(e)apply for and obtain license from the state and such other government as may be required to establish and maintain communication lines;(f)open or divert or temporarily close, as the case may be, any street, road, cable, trench, water supply line, drain (including a sewer), channel, ditch, culvert or any other device (whether for carrying of sullage, sewage, offensive matter, polluted water, trade affluent, rain water, sub-soil water or any other object), electric or gas supply line or telecommunication line, or telegraph installation, over, across, or under any tramway system premises; and(g)exercise such other powers and discharge such other functions as may be granted by the state government under the order or the agreement, as the case may be.
