Section 15 in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
15. Transfer of rights and obligations.
- The tramway operator appointed by the State Government either through an order, or agreement, shall not transfer its rights or obligations to any person except with the prior express consent in writing of the State Government which the State Government may in its sole discretion refuse or give subject to such conditions as the State Government may deem appropriate:Provided that nothing contained in this section shall affect,-(a)any sub-contract entered into by the tramway operator pursuant to section 11 with any other person, or(b)the vesting of all or part of a tramway system vested in any person pursuant to an agreement entered into by the State Government.Chapter - III Construction, Operation and Maintenance of Tramways.
