(1)When any tree standing or lying near a public ropeway, or where any structure or other object which has been placed or has fallen near such ropeway subsequent to the grant of a license under section 10 in regard to such ropeway, interrupts or interferes with, or is likely to interrupts or interferes with the construction, maintenance or use of such ropeway, the Deputy Commissioner may, on the application of the promoter after affording a reasonable opportunity of being heard to the person affected, cause the tree, a structure or object to be remove or otherwise deal with as he thinks fit.Explanation. - For the purpose of this sub-section, the expression "tree" shall be deemed to include any shrub, hedge, jungle growth or other plant.(2)When disposing of an application under sub-section (1), the Deputy Commissioner shall award to the person interested such compensation as the Deputy Commissioner may recover such amount from the promoter as if it were arrear of land revenue.Chapter-VII Appeals
