Section 18 in The Bihar and Orissa Aerial Ropeways Act, 1924
18. Failure of promoter to comply with Act.
- If a promoter of an aerial ropeway-(a)opens an aerial ropeway without the sanction of the [State] [Substituted by Adaptation of Laws Order.] Government; or(b)constructs or works an aerial ropeway otherwise than in accordance with the terms of an order made under Section 6; or(c)fails to pay within a reasonable time any compensation awarded by the Collector under Section 8; or(d)fails to comply with the provisions of Section 14; or(e)contravenes any of the provisions of Section 15; or(f)fails to send notice of any accident as required by Section 16; or(g)contravenes the provisions of any rule made under Section 22;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) punishable with fine which may extend to two hundred rupees and, in the case of a continuing offence, to a further fine which may extend in the case of an offence specified in sub-clause (c) or (f) to fifty rupees and in the case of an offence specified in sub-clauses (a), (b), (d), (e) or (g), to one hundred rupees for every day after the first during which the offence continues to be committed.
