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State of Uttarakhand - Section

Section 38 in Uttarakhand Ropeways Act, 2014

38. Unlawfully obstructing promoter's employees in discharge of his duty.

- If a person, without lawful excuse, the burden of proving which shall lie upon him, wilfully obstructs or impedes any officer or employee of a promoter in the discharge of his duty, it shall be punishable with fine which may extend to two hundred rupees.