Section 29 in The Bengal Aerial Ropeways Act, 1923
29. Agreement. -
(1)No order shall be made by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] under sub-section (1) of section 28 until an enquiry has been held as hereinafter provided and the intending promoter has entered into an agreement with [the State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] in respect of the matters mentioned in sub-section (4).(2)Such inquiry shall be held by such officer and at such time and place as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall appoint.(3)Such officer may summon and enforce the attendance of witnesses and compel the production of documents by the same means and, as far as possible, in the same manner as is provided by the Code of Civil Procedure [, 1908] [Figures Inserted by Bengal Act 1 of 1939.] in the case of a Civil Court.(4)Such officer shall report to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] the result of the inquiry, and if the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] [is] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] satisfied that the ropeway is or is likely to be useful to the public, [it] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] shall, subject to any rules made under section 42, require the intending promoter to enter into an agreement with [the State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.], providing to the satisfaction of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] for the following matters, namely:-(a)the terms on which the ropeway shall be held by the promoter;(b)the time within which, and the conditions on which, the ropeway shall be constructed, maintained and used.(5)Every such agreement shall, as soon as may be after its execution, be published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.],
