Section 21 in The Orissa Aerial Ropeways Act, 1957
21. Unlawfully interfering with aerial ropeway.
- if any person without lawful excuse wilfully does any of the following things, namely ;(a)interferes with, removes or alters any part of an aerial ropeway;(b)does anything in such a manner as to obstruct any vehicle, travelling on an aerial ropeway;(c)attempts to do, or abets, within the meaning of the Indian Penal Code, XLV of 1860, the doing of anything mentioned in Clause (a) or Clause (b); he shall (without prejudice to any other remedy which may be obtained against him in a Court of Civil Judicature) be punishable with fine which may extend to five hundred rupees.
