Section 33 in The Punjab Aerial Ropeways Act, 1926
33. Failure of promoter to comply with Act.
- If a promoter -(a)constructs or maintains an aerial ropeway otherwise than in accordance with the terms of an order made under section 7; or(b)opens an aerial ropeway or permits it to be opened in contravention of any of the provisions of section 10; or(c)fails to comply with the provisions of section 13; or(d)fails to pay within a reasonable time any compensation awarded by a Collector under sections 14, 15, 16 or by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or a District Judge under section 17; or(e)contravenes any of the provisions of section 19; or(f)fails to send notice of any accident as required by section 20; or(g)fails to close an aerial ropeway in accordance with an order passed under sub-section (1) of section 21 or reopens any aerial ropeway in contravention of sub-section (2) of that section, or(h)continues to exercise the powers of a promoter in respect of any aerial ropeway in contravention of the provisions of section 22 or section 26; or(i)fails to comply with the provisions of section 27 or section 28; or(j)contravenes any of the provisions of section 29; or(k)contravenes the provisions of any rule made under section 32.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) be punished 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 fifty rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.
