Section 31 in The Bengal Aerial Ropeways Act, 1923
31. Failure of promoter to comply with Act. -
If a promoter of an aerial ropeway for public traffic-(a)constructs or maintains an aerial ropeway otherwise than in accordance with the terms of an order made under section 7, or(b)opens an aerial ropeway or permits it to be opened in contravention of any of the provisions of section 10, or(c)fails to comply with the provisions of section 13, or(d)fails to pay within a reasonable time any compensation awarded by the Collector or by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] under sections 14, 15, 16 or 17, or(e)contravenes any of the provisions of section 19, or(f)fails to send notice of any accident as required by section 20, or(g)fails to close an aerial ropeway in accordance with an order passed under sub-section (1) of section 21, or re-opens any aerial ropeway in contravention of sub-section (2) of that section, or(h)continues to exercise the powers of a promoter in respect of any aerial ropeway, in contravention of the provisions of section 22 or section 26, or(i)fails to comply with the provisions of section 27 or section 30, or(j)contravenes any of the provisions of section 37, or(k)contravenes the provisions of any rule made under section 42, he shall (without prejudice to the enforcement of specific performance of the requirements of this Act, or of any other remedy which may be obtained against him) be punishable with fine which may extend to two hundred rupees, and, in the case of a continuing offence, to a further fine which may extend in the case of an offence specified in subclauses (d), (e), (/), (i), (j) or (k) to fifty rupees, and in the case of an offence specified in sub-clauses (a), (b), (c), (g) or (h) to one thousand rupees for every day after the first during which the offence continues to be committed.
