Section 31 in The United Provinces Aerial Ropeways Act, 1922
31. Failure of promoter to comply with Act.
- If a promoter -(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 comly with the provisions of Sections 13 ; or(d)fails to pay within a reasonable time any compensation awared by the Collector under section 15, 16 or 17 or by the District Judge under Section 18; or(e)contravenes any of the provisions of Section 20 ; or(f)Fails to send notice of any accident as required by Section 21; or(g)fails to close an aerial ropeway in accordance with an order passed under sub-section (1) of Section 22 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 23 or Section 25 ; or(i)fails to comply with the provisions of Section 27 ; or(j)contravenes any of the provisions of Section 28 or;(k)contravenes the provisions of any rule made under Section 30, 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 the fine which may extend to two hundred rupees, and in the case of a continuing offence, to a further fine which may extend to fifty rupees, for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.
