If any person without lawful excuse (the proof whereof shall lie on him) wilfully does any of the following things namely :interferes with, removes or alters any part of a tramway of the grantees, or of the works connected therewith;does or causes to be done anything in such a manner as to obstruct any carriage using the tramways;or knowingly aids or assists in the doing of such thing, he shall for every such offence be liable (in addition to any proceedings by way of criminal charge or otherwise to which he may be subject) to a penalty not exceeding one hundred rupees.
