Section 35 in Himachal Pradesh Aerial Ropeways Act, 1968
35. Unlawfully interfering with aerial ropeways.
- 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 obstruct any carrier travelling on an aerial ropeway;(c)attempts to do or abets within the meaning of the Indian Penal Code, 1860 (Central Act 45 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 civil court, be punishable with fine which may extend to two hundred rupees.
