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State of Manipur - Section

Section 28 in Manipur Ropeways Act, 2015

28. Protection of roads, railways and waterways.

- No promoter shall, in the course of construction, repair, working or management of a ropeway, cause any permanent injury to any public road, railway, or waterway if any, or high tension power line or any other thing of a public utility service or obstruct or interfere with, otherwise than temporarily as may be necessary, the traffic on any public road, railway, or waterway.