Section 81(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all any of the following matters, namely:-(a)notification of standards and safety parameters;(b)powers of tramway operator in relation to the development, construction, management, operation and maintenance of tramway system:(c)the arrangements to be made for and the formalities to be complied with before opening the tramway system for the public carriage of passengers:(d)for regulating the mode in which, and the speed at which rolling stock used on the tramway system is to be moved or propelled;(e)the cases in which and the extent to which the procedure provided in this Act may be dispensed with;(f)the manner and consideration for determination of amount payable for any loss, damage or injury under Section 20 and the manner of deposit and payment thereof:(g)the particulars of the ticket such as the value, the period of validity and other particulars in relation thereto;(h)for regulating the travel upon, and the use, working, maintenance and management of the tramway system;(i)the persons to whom notices in respect of any inquiry under this Act are to be sent, the procedure to be followed in such inquiry and the manner in which a report of such inquiry shall be prepared;(j)the making of an inquiry into the cause of the accident under Section 39;(k)material which is offensive or dangerous under Section 27;(l)the use of the tramway system by persons suffering from infectious or contagious diseases under Section 68;(m)for determination (including revision), regulation and collection of fares;(n)to regulate the working of the tramway system, including the pre-requisites to and manner of opening of traffic on a tramway system under Section 24 the suspension of traffic on a tramway system, the closing of the tramway system or of any rolling stock, and the pre-requisites to. and manner of, reopening of traffic on a tramway system wherein traffic has been suspended or which has been closed.(o)any other matter which is required to be or may be prescribed to carry out the provisions of this Act.
