Section 16 in The United Provinces Aerial Ropeways Act, 1922
16. Temporary entry upon land for repairing or preventing accident.
(1)A promoter may at any time, for the purpose of examining, repairing or altering an aerial ropeway or of preventing any accident, enter upon any immovable property adjoining such ropeway and may do all such works as may be necessary for such purposes.(2)In the exercise of powers conferred by sub-section (1) the promoter shall cause as little damage as possible, and compensation shall be paid by him for any damage so caused: and, in the case of any dispute as to the amount of such compensation, the matter shall be referred to the Collector for decision.
