- If a promoter(a)constructs or opens or operates or maintains a ropeway otherwise, than in accordance with the terms of a licence granted under section 10 or under sub-section (2) of section 5; or(b)contravenes any of the provisions of this Act or the provisions of any rule made under section 35; or(c)fails to pay within a reasonable time any compensation awarded by a Collector or by the State Government under the provisions of this Act;it shall, without prejudice to the enforcement of specific performance of the requirements of this Act or of any other remedy which may be obtained against him, be punishable with fine which may extend to ten thousand rupees and in case of a continuing offence to a further fine which may extend to one thousand rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the offense.
