Section 45(2) in The Maharashtra Aerial Ropeways Act, 1956
(2)In particular, and without prejudice to the generality of the foreqciwS such rules may provide for the following matters:-(a)powers of Inspectors under section 4;(b)the payment of money or lodging of securities, by way of deposit, by the intending promoter before an order is published under sub-section (2) of section 10; the investment of money so paid; the disposal of interest or dividends from time to time accruing on money or securities so paid, lodged or invested; the application of the money or securities or the interest or dividend thereon for discharging of any liabilities incurred by the promoter; and the forfeiture, repayment or return of the money or securities;(c)the plans and sections of any works to be deposited by the intending promoters in respect of an order under section 10;(d)rules for the purposes of section 14 relating to the safe and efficient working of an aerial ropeway including-(i)the regulation of the use of steam power or any other mechanical power or electrical power on a ropeway,(ii)the standard dimensions and specifications with which the aerial ropeway shall conform,(iii)the rate of speed at which carriers are to be moved or propelled,(iv)the goods which shall be deemed to be dangerous or offensive goods, and the carriage of such goods by aerial ropeway,(v)the maximum number of passengers and animals, and the minimum weight of goods to be carried in each carrier of an aerial ropeway,(vi)the conduct of the promoter's servants, and(vii)the terms and conditions on which the promoter shall warehouse or retain goods at any station on behalf of the consignee or owner of such goods;(e)the conditions under which and the manner in which the powers conferred on promoters by sub-section (1) of section 15 and sub-section (1) of section 16 may be exercised;(f)the maximum and minimum rates to be prescribed under section 18 and section 27;(g)the accidents of which notices shall be given to the State Government and to the Inspector under clause (c) of section 20 and duties of the promoter's servants, police officers, and Magistrates on accidents reported under that section;(h)the procedure for the disposal of applications under sub-section (2) of section 21 to re-open an aerial ropeway for public traffic or part thereof and the conditions under which such ropeway may be re-opened;(i)the method of arbitration for the settlement of disputes under section 24; ,(j)the procedure for filing, hearing and disposing of applications for revision under this Act, and the manner in which the advice of the Advisory Board may be taken under section 28;(k)the intervals at which and the form in which returns shall be submitted under section 38;(l)the preparation, submission and auditing of the accounts of the promoter;(m)the manner in which notices under this Act shall be served;(n)the manner in which, and the conditions under which the through booking of goods my be permitted between an aerial ropeway and a railway, tramway, or another aerial ropeway;(o)the fees to be charged to promoters and other persons in respect of applications, inquiries, inspection and services rendered under this Act; and(p)any other matter which is or to be prescribed under this Act.
