Section 17 in The United Provinces Aerial Ropeways Act, 1922
17. Removal of obstructions.
(1)Where any tree standing or living near an aerial ropeways, or where any structure or other object which has been placed or has fallen near an aerial ropeway, subsequent to the construction of such aerial ropeway interrupts or interferes with or is likely to interrupt or interfere with the construction, maintenance, alteration or use of the ropeway, the Collector may, on the aplication of the promoter, cause the tree, structure or object to be removed or otherwise dealt with as he thinks fit.Explanation. - For the purpose of this sub-section the expression "tree" shall be deemed to include shrub, hedge, jungle-growth or other plant.(2)When disposing of an appliction under sub-section (1) the Collector shall award to the person interested such compensation as the Collector thinks reasonable, and the Collector may recover such amount from the promoter as if it were an arrear of land revenue.
