Section 26(1) in The United Provinces Aerial Ropeways Act, 1922
(1)A promoter shall, subject to the provisions of sub-section (3), make bye-laws consistent with this Act -(a)for regulating the speed at which carriers arc to be moved or propelled;(b)for declaring what shall be deemed to be dangerous or offensive goods and for regulating the carriage of such goods;(c)for regulating the maximum number of passengers and animals and the maximum weight of goods to be carried in each carrier;(d)for regulating the use of steam power or any other mechanical power or electrical power on the aerial ropeway;(e)for regulating the conduct of the promoter's servant;(f)for regulating the terms and conditions on which the promoter will warehouse or retain goods at any station on behalf of the consignee or owner of such goods; and(g)generally for regulating the travelling upon, and the use, working and management of the aerial ropeway.
