Section 35 in The Jammu and Kashmir Aerial Ropeways Act, 2002
35. Unlawfully interfering with aerial ropeway.
- If any person without lawful excuse, the burden of proving which shall lie upon him, wilfully does any of the following things, namely-(a)interferes with, removes or alters any part of an aerial ropeway or of the works connected therewith ;(b)does anything in such manner as to abstract any carrier travelling on an aerial ropeway ; or(c)attempts to do or abets, within the meaning of the State Ranbir Penal Code, Samvat 1989, the doing of any thing mentioned in clause (a) or clause (b) ;he shall, without prejudice to any other remedy which may be obtained against him in a civil court, be punishable with fine which may extend to two thousand rupees.
