Section 18 in The Orissa Aerial Ropeways Act, 1957
18. Failure of promoter to comply with Act.
- If a promoter of an aerial ropeway ;(a)opens an aerial ropeway without the sanction of the State Government; or(b)constructs or works an aerial ropeway otherwise than in accordance with the terms of an order made under Section 6; or(c)fails to pay within a reasonable time any compensation, awarded by the Collector under Section 8; or(d)fails to comply with the provisions of Section 14; or(e)contravenes any of the provisions of Section 15; or(f)fails to send notice of any accident as required by Section 16; or(g)contravenes the provisions of any rule made under this Act;he shall (without prejudice to the enforcement of specific performances of the requirements of the Act, or of any other remedy which may be obtained against him) be punishable with fine which may extend to five hundred rupees and in the case of a continuing offence, to a further fine which may extend in the case of an offence specified in Sub-clause (c) or (f) to one hundred rupees and in the case of an offence, specified in Sub-clauses (a), (b), (d), (e) or (g) to two hundred rupees for everyday after the first during which the offence continues to be committed.
