Section 39 in The Maharashtra Aerial Ropeways Act, 1956
39. Protection of road, railways, tramways and water-ways.
- No Promoter of an aerial ropeway shall, in the course of the construction, repair, working or management of such ropeway, cause any permanent injury to any public road, railway, tramway or water-way, or obstruct or interfere with, otherwise than temporarily, as may be necessary, the traffic on any public road, railway tramway or water-way.
