Section 21 in The Bihar and Orissa Aerial Ropeways Act, 1924
21. Unlawfully interfering with aerial ropeway.
- If any person without lawful excuse, the burden of proving which shall be upon him, wilfully does any of following things, namely:-(a)interferes with, removes or alters any part of an aerial ropeway;(b)does anything in such a manner as to obstruct any vehicle travelling on an aerial ropeway:(c)attempts to do, or abets, within the meaning of the Indian Penal Code, the doing of anything mentioned in Clause (a) or Clause (b);he shall (without prejudice to any other remedy which may be obtained against him in a court of civil judicature) be 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 to one hundred rupees for every day after the first day during which the offence continues to be committed] [Added by Section 3 of Bihar Act 14 of 1954.].
