Section 21(c) in The Orissa Aerial Ropeways Act, 1957
(c)attempts to do, or abets, within the meaning of the Indian Penal Code, XLV of 1860, 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 Court of Civil Judicature) be punishable with fine which may extend to five hundred rupees.
