- If any person without lawful excuse wilfully does any of the following things, namely:(a)interferes with, removes or alters any part of a ropeway;(b)does anything in such a manner as to obstruct any vehicle, travelling on an Ropeway;(c)attempts to do, or abets, within the meaning of 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 Rupees five lakhs.
