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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttarakhand - Subsection

Section 40(2) in Uttarakhand Ropeways Act, 2014

(2)If the promoter does anything or omits to do anything, mentioned in section 37, in relation to an ropeway with intent or with knowledge that such act or omission is likely to endanger the safety of any person travelling or being upon the ropeway, it shall be punishable with imprisonment for a term which shall not be less than one month but may extend to five years.