Section 17 in The Orissa Aerial Ropeways Act, 1957
17. Penalty for constructing or working ropeway without sanction.
- Any person who contravenes the provisions of Section 3 shall be punishable with fine which may extend to one thousand rupees and in the case of a continuing offence to a further fine which may extend to five hundred rupees for everyday after the first during which the offence continues to be committed.
