(1)If any person does anything mentioned in clause (a), clause (b) or clause (c) of section 39 or does, attempts to do, or abets, within the meaning of the Indian Penal Code, 1860 (Central Act 45 of 1860), the doing of any other act or thing in relation to a ropeway with intent, or with knowledge that it is likely to endanger the safety of any person travelling or being upon the ropeway, it shall be punishable with imprisonment for a term which may extend to fourteen years.
