Section 35 in The Punjab Aerial Ropeways Act, 1926
35. Unlawfully interfering with aerial ropeway.
- If any person without lawful excuse, the burden of proving which shall be upon him, wilfully does any of the following things, namely -(a)interferes with, removes or alters any part of an aerial ropeway or the works connected therewith;(b)does anything in such manner as to obstruct any carrier travelling on an aerial ropeway;(c)attempts to do or abets, within the meaning of the Indian Penal Code, (XLV of 1880) the doing of anything mentioned in clause (a) or clause (b);he shall without prejudice to any other remedy which may be obtained against him in a Civil Court, be punishable with fine which may extend to two hundred rupees.
