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The Indian Tramways Act, 1886 29. Penalty for interfering with tramway.- If any person without lawful excuse, the burden of proving which shall lie upon him, wilfully does any of the following things, namely:- (a) interferes with, removes or alters any part of a tramway constructed under this Act, or of the works connected therewith, or (b) places or throws upon or across any such tramway any wood, stone, refuse or other thing, or (c) does anything in such a manner as to obstruct any carriage using any such tramway, or (d) abets within the meaning of the Indian Penal Code (45 of 1860) the doing of, or attempts to do, anything mentioned in clause (a), clause (b) or clause (c), he shall (without prejudice to any other remedy which may be obtained against him in a Court of Civil Judicature) be punished with fine which may extend to one hundred rupees.    |
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