Section 28 in The United Provinces Aerial Ropeways Act, 1922
28. Protection of roads, railways, tramways and waterways.
- No promoter shall, in the course of the constuction, 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.
