Section 31(k) in The United Provinces Aerial Ropeways Act, 1922
(k)contravenes the provisions of any rule made under Section 30, he shall (without prejudice to the enforcement of specific performance of the requirements of this Act, or of any other remedy which may be obtained against him) be punishable with the fine which may extend to two hundred rupees, and in the case of a continuing offence, to a further fine which may extend to fifty rupees, for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.
