Section 56 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
56. Altering or defacing or counterfeiting pass or ticket.
(1)If any person willfully breaks the security code of any pass or ticket, or alters or counterfeits or duplicates it, he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to ten thousand rupees or both.(2)If any person willfully defaces any pass or ticket while traveling on the tramway system or while or before the presentation thereof for examination by or before the delivery thereof on requisition being made therefor by a person authorized in this behalf by the tramway operator, he shall be punishable with fine which may extend to ten thousand rupees.
