(1)The State Government may, after previous publication, make rules to carry out the purpose of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the power and duties of the Chief Inspector and the District Inspector appointed under section 4;(b)the accidents of which notice shall be given to the Licensing Authority and to the District Inspector(c)the maximum rates for passengers, animals or various classes of goods on the ropeway, which a promoter may fix under section 19.(d)the duties of the promoter, promoter's employees and of police officers, and magistrate on the occurrence of an accident;(e)the standard dimensions and specifications to which the ropeway is to conform;(f)the manner in which notice under this Act shall be served;(g)the safe and efficient working of ropeways;(h)the conditions under which, and the manner in which, the powers conferred on promoters by section 16 and section 17 may be exercised;(i)the procedure for the disposal of application under sub-section (2) of section 22 to reopen any ropeway or part thereof and the conditions under which such ropeway may be reopened;(j)the procedure for filing, hearing and disposing of appeals under this Act;(k)the fees to be charged to promoters and other persons in respect of licenses, application, enquiries, inspection, and services rendered under this Act;(l)the procedure for making, hearing and disposing or applications under this Act;(m)provisions for fire aid and other amenities; and(n)any other matter which is to be or may be prescribed under this Act.(3)All rules made under this section shall be published in the Official Gazette.(4)Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in session for a total period of not less than fourteen days which may be comprised in one section or in two or more successive sessions and if before the expiry of the session in which it is so laid or the sessions aforesaid, the House makes any modification in the rule or decides that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
