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State of Uttarakhand - Section

Section 19 in Uttarakhand Ropeways Act, 2014

19. Promoter may fix tariff.

- The promoter shall for the purposes of operation of a public ropeway and subject to such maximum rates as may be prescribed by the Licensing Authority, have power, from time to time, to fix the rates for the carriage of passengers, animals or goods on the ropeway.