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State of Haryana - Section

Section 34 in The Punjab Aerial Ropeways Act, 1926

34. Unlawfully obstructing promoter's servant in discharge of his duty.

- If a person without lawful excuse, the burden of proving which shall lie upon him, wilfully obstructs or impedes any servant of a promoter in the discharge of his duty, he shall be punished with fine which may extend to one hundred rupees.