Section 7(d) in The Bihar and Orissa Aerial Ropeways Act, 1924
(d)[ With the sanction of the Collector, and subject to such rules as may be made in this behalf by the State Government, to remove- [Substituted by Section 2 of Bihar Act 14 of 1951.](i)any tree, shrub, hedge, jungle-growth or other plant standing or lying near an aerial ropeway;(ii)any structure whether of masonry, brick, wood, mud, metal or any other material whatsoever which has been placed or has fallen near any such ropeway subsequent to the issue of an order under Section 6,
