Section 15(1) in The Punjab Aerial Ropeways Act, 1926
(1)Subject to the rules made under this Act a promoter or his duly authorized servant or agent may at any time for the purpose of examining, repairing, or altering an aerial ropeway, or for preventing any accident, enter upon any immovable property adjoining such aerial ropeway, and may do all such works as may be necessary for such purposes.
