Section 17(1) in The United Provinces Aerial Ropeways Act, 1922
(1)Where any tree standing or living near an aerial ropeways, or where any structure or other object which has been placed or has fallen near an aerial ropeway, subsequent to the construction of such aerial ropeway interrupts or interferes with or is likely to interrupt or interfere with the construction, maintenance, alteration or use of the ropeway, the Collector may, on the aplication of the promoter, cause the tree, structure or object to be removed or otherwise dealt with as he thinks fit.Explanation. - For the purpose of this sub-section the expression "tree" shall be deemed to include shrub, hedge, jungle-growth or other plant.
