Section 20 in The United Provinces Aerial Ropeways Act, 1922
20. Duty of promoter to work aerial ropeways without partiality.
- No promoter shall, for the purposes of working an aerial ropeway make or give any undue or unreasonable preference or advantage to or in favour of any particular person or any particular description of traffic in any respect whatsoever, or subject to any particular person or any particular description of traffic to any undue or unreasonable prejudice or disadvantage in any respect whatsover.
