Section 19 in The Punjab Aerial Ropeways Act, 1926
19. Duty of promoter to work aerial ropeways without partiality.
- No promoter shall make or give any undue or unreasonable preference or advantage to or in favour of any particular person or any particular description of traffic in any respect whatsoever, or subject any particular person or any particular description of traffic to any undue or unreasonable prejudice or disadvantage in any respect whatsoever.
