(2)A person constructing a tramway in contravention of sub-section (1) of this section,or after the passing of this Act maintaining or using for public traffic, otherwise than in pursuance of an order made under this Act, a tramway which was not constructed, or authorised the [Government] [Substituted 'Local Government' by the A.O. 1937.] to be constructed, before the passing of this Act,shall be liable, on the complaint of the [Government] [Substituted 'Local Government' by the A.O. 1937.] or local authority, to double the penalty to which a promoter acting otherwise than in accordance with an order is liable under section 27.
