Section 32 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
32. Facilities to be provided to the Safety Commissioner.
(1)The State Government shall provide to the Safety Commissioner all reasonable facilities for the discharge of his duties or for the exercise of the powers imposed or conferred on it by or under this Act or rules made hereunder.(2)The State Government shall allocate funds annually for the costs and expenses required by the Safety Commissioner for discharge of his duties, provided that the State Government may recover such costs and expenses through the levy of a fee upon all tramway system(s) and/or users of tramway system(s). The procedure of allocation of funds and levy of, if any, shall be such as may be prescribed.
