The Indian Tramways Act, 1886
30. Penalty for using tramway with carriage having flange-wheels.-
If any person, except under a lease from, or by agreement with, the promoter, or under license from the 1[Government] granted under this Act, uses on a tramway, otherwise than as permitted by section 14, a carriage having flange-wheels or other wheels suitable to run on the rail of the tramway, he shall be punished with fine which may extend to two hundred rupees.
1. Subs. by the A.O. 1937, for "L. G.".
