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State of Uttar Pradesh - Act

The United Provinces Aerial Ropeways Act, 1922

UTTAR PRADESH
India

The United Provinces Aerial Ropeways Act, 1922

Act 1 of 1922

Published on 8 February 1922
Commenced on 8 February 1922
[This is the version of this document from 8 February 1922.]
[Note: The original publication document is not available and this content could not be verified.]

The United Provinces Aerial Ropeways Act, 1922(U.P. Act No. 1 of 1922)

013.

[8th February, 1922]Adapted and modified by the Government of India (Adaptation of Indian Laws) Order; 1937Adaptation of Laws Order, 1950.&(Received the assent of the Governor on the 8th February, 1922 and of the Governor General on the 10th March, 1922, and was [published] [ See Gazette 1922, Pt. VII. pp. 85-98.] under Section 81 of the Government of India Act on the 25th March, 1922.)An Act to authorize, facilitate, and regulate the construction and working of aerial ropeways in the United ProvincesWhereas it is expedient to authorise, facilitate and regulate the construction and working of aerial ropeways in the United Provinces ; it is hereby enacted as follows:For Objects and Reasons, see U.P. Gazette, 1922, Part VIII, page 576.

1. Title, extent and commencement.

(1)This Act may be called the United Provinces Aerial Ropeways Act, 1922.

(2)It extends to the territories [* * *] [ The word "for the time being" omitted by the ALO 1937] administered by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] of [Uttar Pradesh] [Substituted by the ALO 1950 for "the United Provinces"].

(3)It shall come into force at once.

2. Definitions.

- In this Act unless there is anything repugnant in the subject or context, -

(1)"Aerial Ropeways" means an aerial ropeway (or any portion thereof) for the public carriage of passengers, animals or goods, and includes all ropes, posts, carriers, stations, offices, warehouses, workshops, machinery and other works used for the purposes of, or in connection with, and all land appurtenant to, such aerial ropeway;

(2)"Carrier" means any vehicle or receptacle hung or suspended from, or hauled by, a rope and used for carriage of passengers, animals, or goods or for any other purpose in connection with the working of an aerial ropeway;

(3)"Collector" means the chief officer in charge of the revenue administration of a district and includes any officer specially appointed by the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] to discharge the functions of a Collector under this Act;

(4)"Inspector" means an Inspector of Aerial Ropeways appointed under this Act;

(5)"Order" means an order authorizing the construction of an aerial ropeway under this Act, and includes a further order substituted for, or amending, extending or revoking, that order.

(6)"Post" means a post, trestle, standard, strut, stay or other contrivance or bar of contrivance for carrying, suspending or supporting a rope ;

(7)"Prescribed" means prescribed by rules made by the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] 3 under Section 30.

(8)"Promoter" means the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] a local authority, a company incorporated under the Indian Companies Act, 1913, a railway company as defined in the Indian Railways Act, 1890 (Now Railways Act, 1989), or any person in whose favour an order has been made under Section 7, and includes the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"], a local authority, a company, a railway company, or a person on whom the rights and liabilities conferred and imposed on the promoter by this Act and by rules and orders made under this Act, as to construction, maintenance, and use of the aerial ropeway have devolved ;

(9)"Rate" includes any fare, charge or other payment for the carriage of passengers, animals, or goods ;

(10)"Rope" includes any cable, wire, rail or way, whether flexible or rigid for suspending, carrying or hauling a carrier, if any part of such cable, wire, rail or way is carried overhead and is suspended from or supported on posts.Procedure and Preliminary Investigations

3. Application for concession.

- Every application by an intending promoter other than the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] for permission to undertake the necessary preliminary investigations shall be submitted to the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"].

4. Contents of application.

- Every such application shall include -

(a)a description of the undertaking and of the route to be followed by the proposed aerial ropeway;

(b)description of the system of construction and management and the advantages to the community to be expected from the ropeway;

(c)an approximate estimate of the cost of construction thereof;.

(d)a statement of the estimated working expenses and profit expected;

(e)a statement of the maximum and minimum rates proposed to be charged ;

(f)such maps, plans, sections, and diagrams as the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may require in order to form an idea of the proposal may require in order to form an idea of the proposal.

5. Preliminary investigations.

- Subject to the provisions of this Act, and of Section 4 of the Land Acquisition Act, 1894, the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may [* * *] [ The words "at its discretion" omitted by the ALO 1937] accord sanction to the promoter to make such surveys as may be necessary, and require him to submit such detailed estimates, plans, sections, specifications, and such further information as it may deem necessary for the full consideration of the proposal.The promoter shall not be entitled to claim any compensation from [the Government] [Substituted by the ALO, 1950 for "the Crown which had been Substituted by the ALO 1937 for ] for any expense incurred under this section in the event of his application being ultimately refused.Order authorizing the Construction of Aerial Ropeways

6. Publication of proposed order authorizing construction and contents of such order.

(1)The [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, on application made by any promoter and after due consideration of the details supplied in accordance with Section 5, publish in the [Official Gazette] [Substituted for "Gazette" by the ALO, 1937], a draft of the proposed order authorizing the construction by or on behalf of such promoter, subject to such restrictions and conditions as the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may think proper, of an aerial ropeway within any specified area or along any specified route -

(a)for the public carriage of passengers ;

(b)for the public carriage of passengers, animals and goods ; or .

(c)for the public carriage of animals and goods.

(2)A notice shall be published with the draft stating that any objection or suggestion which any person may desire to make with respect to the proposed order will, if submitted to the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] on or before a date to be specified in the notice, be received and considered.

(3)The [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] shall cause public notice of the intention to make the order to be given at convenient places within the said area, or along the said route; and shall, so far as may be conveniently possible, cause a like notice to be served on every owner or occupier of land over which such route lies, and shall consider any objection or suggestion with respect to the proposed order which may be received from any person within a dale to be specified in such notice.

(4)The draft of the proposed order may specify -

(i)a time within which the capital required for the construction of the aerial ropeway shall be raised ;

(ii)a time within which the construction shall be commenced ;

(iii)a time within which the construction shall be completed ;

(iv)conditions under which a concession, guarantee or financial assistance may be given by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"], or a local authority to the promoter;

(v)rights of purchase by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] or a local authority;

(vi)rules regarding audit and accounts ;

(vii)rules regarding arbitration or the settlement of disputes ;

(viii)specifications relating to the structural design, quality of materials, factors of safety, method of computing stresses, and other such technical details as may be considered necessary;

(ix)rules relating to the construction of the ropeway over railways, roads or other public ways of communication ;

(x)conditions under which the promoter may sell or transfer his rights to another company; .

(xi)conditions under which the ropeway may be taken over by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] to be worked by itself or by a local authority or by a company other than the promoter;

(xii)the motive power to be used on the aerial ropeway and the conditions, if any, on which such power may be used ;

(xiii)the minimum headway to be maintained under different parts of the rope;

(xiv)the points under the rope at which bridges or guards shall be constructed and maintained;

(xv)the amount of security, if any, to be deposited by the promoter in the event of his application being granted ; and

(xvi)such other matters as the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may deem necessary.

7. Final order.

(1)If after considering any objections or suggestions which may have been made in respect to the draft on or before the specified date, the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] is of opinion that the application should be granted with or without modification or subject or not to restriction or condition, it may make an order accordingly.

(2)Every order authorizing the construction of a ropeway shall be published in the [official Gazette] [Substituted for "Gazette" by the ALO 1937] and such publication shall be conclusive proof that the order has been made as required by this section.

8. Cessation of powers given by an order.

- If a promoter authorized by an order to construct an aerial ropeway does not, within the time specified in the order -

(a)succeed in raising the full amount of capital required for the completion of the ropeway; or

(b)make, in the opinion of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"], substantial progress with the construction of the ropeway; or

(c)complete the construction thereof;

the powers given to the promoter by such order shall, unless the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] prolongs the time so specified, cease to be exercised.

9. Further order.

(1)The [State Government] in its discretion may, on the application of the promoter revoke, amend, or extend the order by a further order.

(2)An application for a further order shall be made in the same manner, and subject to the same conditions, as an application for an order.

(3)If it grants the application it shall make the further order in the same manner as an order, except that the rights, powers, and authorities, asked for in the said application shall not be increased, modified or restricted by the further order without the consent in writing of the promoter. -Inspection of Aerial Ropeways

10. Inspection of aerial ropeways before opening.

(1)No aerial ropeway shall be opened for any kind of traffic until the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] has by order sanctioned the opening thereof for that purpose. The sanction of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] under this section shall not be given until an Inspector has, after inspection of the ropeway, reported in writing to the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] -

(a)that he has made a careful inspection of ropeway and appurtenances;

(b)that the moving and fixed dimensions and other conditions prescribed under Sections 6 (4) and 7 (1) have been complied with;

(c)that the ropeway is sufficiently equipped for the traffic for which it is intended;

(d)that the bye-laws and working rules prescribed by Sections 26 and 30 has been duly made, approved, and promulgated in the manner prescribed in those sections; and

(e)that in his opinion the ropeway is fit for public traffic and can be used without danger to the public using it or to the general public.

(2)The provisions of sub-section (1) shall extend to the opening of additional sections of the ropeway; to deviation lines and any alteration or re-construction materially affecting the structural character of any work to which the provisions of subsection (1) apply or are extended by this sub-section.

11. Appointment of Inspector.

(1)The [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may appoint an Inspector of aerial ropeways.

(2)It shall be the duty of such Inspector from time to time to inspect aerial ropeways and to determine whether they are maintained in a fit condition and worked with due regard to the convenience and safety of the public, and consistently with the provisions of this Act.

12. Powers of Inspector.

- An Inspector shall, for the purpose of any of the duties which is authorized or required to perform under this Act, be deemed to be a public servant, as defined in the Indian Penal Code, and shall for that purpose have such powers as may be prescribed by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] under clause (a) of subsection (2) of Section 30.

13. Facilities to be afforded to Inspector.

- The promoter and his servants and agents shall afford to the Inspector all reasonable facilities for performing the duties and exercising the powers imposed and conferred upon him by this Act or by rules made thereunder.Construction and Maintenance of Aerial Ropeways

14. Authority of promoter to execute works.

- Subject to the provisions of this Act, and in the case of immovable property not belonging to the promoter, to the provisions of any enactment for the time being in force for the acquisition of land for public purposes and for companies, a promoter may -

(a)make such bridges, culverts, drains, embankments, and roads as may be necessary;

(b)erect and construct such machinery, offices, stations, warehouses and other buildings, works and connivances as may be necessary;

(c)erect such structures for protection purposes, over railways, roads, or other public ways of communication as may be deemed necessary; and

(d)do all other acts necessary for constructing, maintaining, altering, . repairing, and using the aerial ropeway.

15. Authority of promoter to place posts and suspended ropes.

(1)Notwithstanding anything contained in the provisions of an enactment for the time being in force for the acquisition of land for public purposes, a promoter may -

(a)place and maintain posts in or upon any immovable property, and

(b)suspend and maintain a rope over, along or across any immovable property:

Provided that -

(i)the promoter shall not exercise the power conferred by this sub-section except for the purposes of an aerial ropeways, the construction of which . has been authorized by the order under Section 7 ;

(ii)the promoter shall not acquire any right other than that of user only in the property under, along, in or upon which the promoter places a post or suspends or maintains a rope ;

(iii)in the exercise of the powers conferred by this sub- section the promoter shall do as little damage as possible, and, when he has exercised those powers in respect of any property, shall pay full compensation to all persons interested for any damage sustained by them by reasons of the exercise of those powers.

(2)If the exercise of the powers conferred by sub-section (1) is resisted or obstructed, the Collector may, in his discretion, order that the promoter shall be permitted to exercise them.

(3)In case of any dispute as to the amount of compensation to be paid by the promoter under clause (iii) of the proviso to sub-section (1) the matter shall be referred to the Collector for decision.

16. Temporary entry upon land for repairing or preventing accident.

(1)A promoter may at any time, for the purpose of examining, repairing or altering an aerial ropeway or of preventing any accident, enter upon any immovable property adjoining such ropeway and may do all such works as may be necessary for such purposes.

(2)In the exercise of powers conferred by sub-section (1) the promoter shall cause as little damage as possible, and compensation shall be paid by him for any damage so caused: and, in the case of any dispute as to the amount of such compensation, the matter shall be referred to the Collector for decision.

17. Removal of obstructions.

(1)Where any tree standing or living near an aerial ropeways, or where any structure or other object which has been placed or has fallen near an aerial ropeway, subsequent to the construction of such aerial ropeway interrupts or interferes with or is likely to interrupt or interfere with the construction, maintenance, alteration or use of the ropeway, the Collector may, on the aplication of the promoter, cause the tree, structure or object to be removed or otherwise dealt with as he thinks fit.Explanation. - For the purpose of this sub-section the expression "tree" shall be deemed to include shrub, hedge, jungle-growth or other plant.

(2)When disposing of an appliction under sub-section (1) the Collector shall award to the person interested such compensation as the Collector thinks reasonable, and the Collector may recover such amount from the promoter as if it were an arrear of land revenue.

18. Procedure regarding disputes on matters, referred to in Sections 15, 16 and 17.

- No suit shall lie, in respect of any matter referred to in Section 15, 16 or 17, but every order, other than an award, made by a Collector under any of those sections shall be subject to revision by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] while every award maybe questioned in the court of the District Judge in conformity, as far as possible, with the procedure prescribed in the Land Acquisition Act.Working of Aerial Ropeways

19. Promoter to fix rates or fares.

- A promoter shall, for the purpose of working an aerial ropeway and subject to such maximum and minimum rates as may be prescribed, have power from time to time to fix rates for the carriage of passengers, animals, or goods on the aerial ropeway.

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.

21. Reporting of accidents.

- When any of the following accidents occur in the course of working an aerial ropeway, namely:

(a)any accident attended with loss of human life or with hurt as defined in the Indian Penal Code, or with serious injury to property ;

(b)any accident of a description usually attended with loss of human life or with such hurt as aforesaid or with serious injury to property;

(c)an accident of any other description which the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may notify in this behalf in the [Official Gazette] [Substituted for "Gazette" by the A.L.O. 1937],

the promoter shall, without unnecessary delay, send notice of the accident to the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] and the Inspector of the aerial ropeway; and the promoter's servant in charge of the station on the aerial ropeway nearest to the place at which the accident occurred, or where there is no station, the promoter's servant in charge of the section of the aerial ropeway on which the accident occurred, shall with the least possible delay, give notice of the accident to the Magistrate of the district in which the accident occurred and to the officer in charge of the police station within the local limits of which it occurred or to such other Magistrate and police officer as the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may appoint in this behalf and shall also send information to the nearest dispensary.

22. Power of State Government to close and re-open aerial ropeways.

(1)If, after inspecting any aerial ropeway opened to traffic, an Inspector is of opinion that the use of the ropeway or of any specified part thereof may be attended with danger to the public, he shall state that opinion, together with the grounds therefor to the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"], and the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may thereupon order that, for reasons to be set forth in the order, the aerial ropeway, or the part thereof so specified, be closed to all traffic or to any special class of traffic. In cases of extreme urgency the inspector may order the suspension of the working of the ropeway or any part thereof which he considers necessary pending the final orders of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"].

(2)When under sub-section (1) an aerial ropeway or any part thereof has been closed to any traffic it shall not be re-opened to such traffic until it has been inspected and its re-opening in accordance with the provisions of this Act.Discontinuance of Aerial Ropeways

23. Cessation of powers of promoter on discontinuance of aerial ropeways.

- If at any time after the opening of an aerial ropeway, it is proved to the satisfaction of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] that the promoter has discontinued the working of the ropeway or of any part thereof, without a reason sufficient, in the opinion of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] to warrant such discontinuance, the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, if it thinks fit, declare that the powers of the promoter in respect of such aerial ropeway or part thereof shall, from such date as it may determine, be at an end; and thereupon the said powers shall cease and determine.Explanation. - The working of a ropeway shall be deemed to have been discontinued if it has ceased for a period to be determined in the order published under Section 7.

24. Power of State Government to remove aerial ropeways on cessation of promoter's powers.

- (i) When a declaration has been made by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] under Section 23 in respect of any aerial ropeway or of any part thereof, an officer appointed in that behalf by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, at any time after the expiration of two months from the date determined as aforesaid, remove such aerial ropeway or part-thereof, as the case may be; and the promoter shall pay to the officer so appointed such costs of removal as shall be certified by that officer to have been incurred by him.

(2)If the promoter fails to pay the amount of costs so certified within one month after the delivery to him of the certificate or of a copy thereof such officer may, either by public auction or private sale and without any previous notice to the promoter and without prejudice to any other remedy which he may have for the recovery of the said amount, sell and dispose of the materials of the aerial ropeway or part thereof so removed; and may, out of the proceeds of the sale, pay and reimburse himself the amount of costs certified as aforesaid and of costs of the sale; and shall pay over the residue (if any) of such proceeds to the promoter.Inability or Insolvency of Promoter

25. Proceedings in case of inability or insolvency of promoter.

(1)If at any time after the opening of an aerial ropeway, it appears to the [State Government] that the promoter is insolvent or is unable to maintain the ropeway or to work the same with advantage to the public, or at all, the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, after considering any statement which the promoter may desire to make, and after such inquiry as it deems necessary, declare that the powers of the promoter, in respect of such aerial ropeway, shall, at the expiration of six months from the date of such declaration, be at an end; and thereupon the said power shall, at the expiration of that period, cease and determine.

(2)At any time after the expiration of the said six months an officer, appointed by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] in that behalf, may remove the aerial ropeway in the same manner and subject to the same provisions as to the payment of costs and to the same remedy for the recovery thereof in every respect as in cases of removal under Section 23.Bye-Laws

26. Power of promoter to make bye-laws.

(1)A promoter shall, subject to the provisions of sub-section (3), make bye-laws consistent with this Act -

(a)for regulating the speed at which carriers arc 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 servant;

(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.

(2)Such bye-laws may provide that any person who contravenes the provisions of any of them shall be liable to fine which may extend to any sum not exceeding fifty rupees, and that in the case of a breach of a bye-laws made under clause (e) of sub- section (1) the promoter's servant responsible for the same, shall forfeit a sum not exceeding one month's pay, which sum may be deducted by the promoter from his pay.

(3)A bye-law made under this section shall not take effect until it has been confirmed by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] and published in the [official Gazette] [ Section Nots. No. 499-R/C-66-1930, dated June 19, 1931, No. 490-3 R/84-R 1936, dated May 1, 1937 and No. 490-(2) R/84 R, dated May 31, 1937, in Gazelle, 1931, Pt. I, pp. 672-674, ibid, 1937, Pt. I, p.1033 and ibid, 1937, Pi. I, p. 1128, respectively]:Provided that no such bye-law shall be so confirmed until it has been previously published by the promoter in such manner as may be prescribed.Supplementary Provisions

27. Returns.

- A promoter shall in respect of the aerial ropeway submit to the [State Government] returns of capital and revenue expenditure, receipts, and traffic at such intervals and in such forms as may be prescribed.

28. Protection of roads, railways, tramways and waterways.

- No promoter shall, in the course of the constuction, repair, working or management of an aerial ropeway, cause any permanent injury to any public road, railway, tramway, or waterway or obstruct or interfere with, otherwise than temporarily, as may be necessary, the traffic on any public road, railway, tramway or waterway.

29. Acquisition of land on behalf of a promoter.

- The [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, if it thinks fit, subject to the provisions of this Act, on the application of any promoter desirous of obtaining any land for the purpose of constructing, working or managing an aerial ropeway, acquire on his behalf such land under the provisions of Part VII of the Land Acquisition Act, 1894, whether the said promoter is or is not a company as defined in the Land Acquisition Act.Rules by State Government

30. Power of State Government to make rules.

(1)The [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, after previous publication, make rules 3 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 power and duties of an Inspector appointed under Section 11;

(b)the duties of the promoter's servants, police officers, and Magistrates on the occurrence of an accident;

(c)the maximum and minimum rates which a promoter may fix under . Section 19;

(d)the standard dimensions and specifications to which the aerial ropeway is to confirm;

(e)the manner of previous publication of bye-laws made under Section 26;

(f)the intervals at which a promoter shall submit returns under Section 27 and the forms in which such returns shall be submitted;

(g)the manner in which notices under this Act shall be served;

(h)the manner in which and the conditions under which the through booking of goods may be permitted between an aerial ropeway and a railway, tramway or another aerial ropeway ; and

(i)the safe and efficient working of aerial ropeways.

(3)All rules made under this section shall be published in the [official Gazette] [Substituted for "Gazette" by the ALO 1937].Offences, Penalties and Arrests

31. Failure of promoter to comply with Act.

- If a promoter -

(a)constructs or maintains an aerial ropeway otherwise than in accordance ' with the terms of an order made under Section 7 ; or

(b)opens an aerial ropeway or permits it to be opened in contravention of any of the provisions of Section 10; or

(c)fails to comly with the provisions of Sections 13 ; or

(d)fails to pay within a reasonable time any compensation awared by the Collector under section 15, 16 or 17 or by the District Judge under Section 18; or

(e)contravenes any of the provisions of Section 20 ; or

(f)Fails to send notice of any accident as required by Section 21; or

(g)fails to close an aerial ropeway in accordance with an order passed under sub-section (1) of Section 22 or re-opens any aerial ropeway in contravention of sub-section (2) of that section ; or

(h)continues to exercise the powers of a promoter, in respect of any aerial ropeway in contravention of the provisions of Section 23 or Section 25 ; or

(i)fails to comply with the provisions of Section 27 ; or

(j)contravenes any of the provisions of Section 28 or;

(k)contravenes the provisions of any rule made under Section 30, he shall (without prejudice to the enforcement of specific performance of the requirements of this Act, or of any other remedy which may be obtained against him) be punishable with the fine which may extend to two hundred rupees, and in the case of a continuing offence, to a further fine which may extend to fifty rupees, for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.

32. Unlawfully obstructing promoter's servant in discharge of his duty.

- If a person wilfully obstructs or impedes any servant of the promoter in the discharge of his duty he shall be punishable with fine which may extend to one hundred rupees.

33. Unlawfully interfering with aerial ropeway.

- If any person without lawful excuse, the burden of proving which shall lie upon him, wilfully does any of the following things, namely:

(a)interferes with, removes or alters any part of an aerial ropeway or of the works connected therewith;

(b)does anything in such a manner as to obstruct any carrier travelling on an aerial ropeway;

(c)attempts to do or abets, within the meaning of the Indian Penal Code, the doing of anything mentioned in clause (a) or clause (b) ;

he shall (without prejudice to any other remedy which may be obtained against him in Civil Court) be punishable with fine which may extend to two hundred rupees.

34. Punishment for acts or attempts tending to endanger safety of persons tavelling or being upon aerial ropeway.

- If any person does anything mentioned in clause (a), clause (b) or clause (c) of Section 33 or does, attempts to dp, or abets, within the meaning of the Indian Penal Code, the doing of any other act or thing in relation loan aerial ropeway with intent or with knowledge that he is likely to endanger the safety of any person travelling or being upon the aerial ropeway, he shall be punishable with imprisonment for a term which may extend to fourteen years.

35. Arrest for offences against certain sections, and procedure thereupon.

(1)If any person commits any offence under Section 33 which obstructs the working of an aerial ropeway or commits any offence punishable with imprisonment under Section 34, he may be arrested without warrant or other written authority by any servant of the promoter, or by any police officer or by any other person whom such servant or officer may call to his aid.

(2)A person so arrested shall, with the least possible delay, be taken before a Magistrate having authority to try him or to commit him for trial.

36. Notification of claims to refunds of over charges and to compensation for losses.

- A person shall not be entitled to a refund of an overcharge in respect of animals or goods carried by an aerial ropeway or to compensation for the loss, destruction or deterioration of animals or goods delivered to be so carried, unless his claim to the refund or compensation has been preferred in writing by him or on his behalf to the promoter within six months from the date of the delivery of the animals or goods for carriage by the ropeway.

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State of Uttar Pradesh - Act