Section 34 in The United Provinces Aerial Ropeways Act, 1922
34. Punishment for acts or attempts tending to endanger safety of persons tavelling or being upon aerial ropeway.
- If any person does anything mentioned in clause (a), clause (b) or clause (c) of Section 33 or does, attempts to dp, or abets, within the meaning of the Indian Penal Code, the doing of any other act or thing in relation loan aerial ropeway with intent or with knowledge that he is likely to endanger the safety of any person travelling or being upon the aerial ropeway, he shall be punishable with imprisonment for a term which may extend to fourteen years.
