Section 15(1) in The Jammu and Kashmir Aerial Ropeways Act, 2002
(1)Subject to the rules made under this Act, a promoter or his duly authorised servant or agent 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 aerial ropeway, and may do all such works as may be necessary for such purposes.
