Section 30 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
30. Commissioner of tramway system safety.
(1)The State Government shall appoint such officer, as may be prescribed by rules made hereunder, to act as the Commissioner of tramway system safety.(2)The Safety Commissioner shall exercise powers and perform and discharge functions as specified in the Act and may exercise such other powers and perform and discharge such other functions, as may be prescribed by the State Government from time to time.
