Section 16(1) in The Punjab Aerial Ropeways Act, 1926
(1)Where any tree standing or lying near an aerial ropeway, or where any structure or other object which has been placed or has fallen near an aerial ropeway subsequent to the issue of an order under section 7 in regard to such aerial ropeway, interrupts or interferes with, or is likely to interrupt or interfere with the construction, maintenance, alteration, or use of the aerial ropeway, the Collector may, on the application of the promoter, cause the tree, structure or object to the removed or otherwise dealt with as he thinks fit. For the purpose of this sub-section the expression "tree" shall be deemed to include any shrub, hedge, jungle growth or other plant.
