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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(3) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(3)Whoever contravenes any of the provisions of subsection (1) or sub-section (2) or on being asked by any tramway official, to leave any carriage or any part of the tramway system premises refuses to do so, shall be punishable with a fine of ten thousand rupees.