Section 41(4) in The Bengal Aerial Ropeways Act, 1923
(4)With a view to enabling the Board to tender their advice under sub-section (3) the Board, with the consent of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] and on payment of such further fees as may be prescribed, may make such further inquiry into the matter as the Board may consider to be necessary.
