Section 29 in The Punjab Aerial Ropeways Act, 1926
29. Protection of roads, railways, tramways and waterways.
- No promoter shall, in the course of the construction, repair, working or management of an aerial 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.
