Section 22 in The Orissa Aerial Ropeways Act, 1957
22. Maliciously doing, abetting or attempting to do, acts endangering safety of persons travelling or being upon aerial ropeway.
- If any person does anything mentioned in Clauses (a), (b) or (c) of Section 21 or does, attempts to do, or abets, within the meaning of the Indian Penal Code, XLV of 1860, the doing of any other act or thing in relation to an aerial ropeway with intent or with knowledge that he is likely to endanger the safety of any person travelling or being upon the aerial ropeway, he shall, on conviction, be punished with imprisonment for a term which may extend to fourteen years.
