Section 33 in The United Provinces Aerial Ropeways Act, 1922
33. Unlawfully interfering with aerial ropeway.
- If any person without lawful excuse, the burden of proving which shall lie upon him, wilfully does any of the following things, namely:(a)interferes with, removes or alters any part of an aerial ropeway or of the works connected therewith;(b)does anything in such a 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, 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 Civil Court) be punishable with fine which may extend to two hundred rupees.
