Section 17 in The Bihar and Orissa Aerial Ropeways Act, 1924
17. Penalty for constructing ropeway or working ropeway without sanction.
- Any person who contravenes the provisions of Section 3 shall be punishable with fine which may extend to two hundred and fifty rupees and in the case of a continuing offence to a further fine which may extend to one hundred rupees for every day after the first during which the offence continues to be committed.
