Section 27(1) in The Bengal Aerial Ropeways Act, 1923
(1)A promoter of an aerial ropeway for public traffic shall, subject to the provisions of subsection (3), make bye-laws-(a)for regulating the rate of speed at which carriers are 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 servants;(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.
