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State of Uttarakhand - Section

Section 31 in Uttarakhand Ropeways Act, 2014

31. Protection of roads, railways, tramways, and waterways.

- No promoter shall, in the course of the construction, repair, working or management of a ropeway, cause any permanent injury to any public road, railway, tramway or waterway, or obstruct or interfere with, otherwise than temporarily as may be necessary, the traffic on any public road, railway, tramway or waterway.