Section 32 in The Jammu and Kashmir Aerial Ropeways Act, 2002
32. Power of the Government to make rules.
(1)The Government may, after previous publication make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may prescribe-(a)the powers and duties of an Inspector appointed under section 11 ;(b)the accidents of which notice shall be given to the Government and to the Inspector ;(c)the duties of the promoter's servants and of police officers, and magistrate, on the occurrence of an accident ;(d)the maximum and minimum rates for various classes of goods which a promoter may fix under section 18 ;(e)the standard dimensions and specifications to which the aerial ropeway is to conform ;(f)the manner of previous publication of bye-laws made under section 27 ;(g)the intervals at which a promoter shall submit returns under section 28 and the forms in which such returns shall be submitted ;(h)the manner in which notices under this Act shall be served.(i)the manner in which and the conditions under which, booking of goods may be permitted between an aerial ropeway and railway, tramway or another aerial ropeway ;(j)the safe and efficient working of aerial ropeway ;(k)the conditions under which, and the manner in which the powers conferred on promoters by section 14 and section 15 may be exercised ;(l)the procedure for the disposal of applications under sub-section (2) of section 21 to reopen an aerial ropeway or part thereof and conditions under which such aerial ropeway may be - reopened ;(m)the preparation, submission-and auditing of the accounts of the promoter ;(n)the method of arbitration for the settlement of disputes ;(o)the fees to be charged to promoters and other persons in respect of licences, applications, enquiries, inspection and services rendered under this Act ; and(p)the procedure for making, hearing and disposing of applications under this Act.(3)All rules made under this section shall be published in the Government Gazette.(4)Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of not less than thirty days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making 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 amendment shall be without prejudice to the validity of anything previously done under that rule.
