Section 47 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
47. Prohibition of demonstrations upon tramway system.
(1)No demonstration of any kind whatsoever shall be held on any part of the tramway system or other tramway system premises and it shall be open to the tramway operator to remove from any part of the tramway system premises any person attending such demonstration whether or not he is in possession of a pass or ticket entitling him to be in the said part or other premises.(2)No person shall paste or put up any poster or write or draw anything or matter in any coach or carriage of the tramway system, or any part of the tramway system or the tramway system premises, without any lawful authority and any person found engaged in doing any such act may be removed from the coach or other part of the tramway system premises by any tramway official authorized by the tramway operator in this behalf.(3)Whoever contravenes any of the provisions of sub-section (1) or subsection (2) or on being asked by any tramway official, to leave any carriage or any part of the tramway system premises refuse to do so, shall be punishable with a fine of ten thousand rupees.
