Section 36 in The Punjab Aerial Ropeways Act, 1926
36. Punishments for acts or attempts tending to endanger safety of persons travelling or being upon aerial ropeways.
- If any person does anything mentioned in clause (a), clause (b) or clause (c) of section 35 or does, attempts to do, or abets within the meaning of the Indian Penal Code, 1860 (XLV of 1860), the doing of any other act or thing in relation to an aerial ropeway with intent, or with knowledge that he is likely to endanger the safety of any person travelling or being upon the aerial ropeway, he shall be punishable with imprisonment for a term which may extend to fourteen years.
