Section 20 in The Orissa Aerial Ropeways Act, 1957
20. Unlawfully obstructing promoter in exercise of powers.
- If any person without lawful excuse wilfully obstructs any person acting under the authority of the promoter in the lawful exercise of his powers in constructing, maintaining, altering, repairing or working an aerial ropeway or injures or destroys any mark made for the purpose of setting out the line or route of such ropeway, he shall be punished with fine which may extend to five hundred rupees.
