Section 6(4) in The Punjab Aerial Ropeways Act, 1926
(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)the condition under which a concession, guarantee, or financial assistance may be given by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or a local authority to the promoter,(v)the right of purchase by the [State] Government or a local authority;(vi)the rules regarding audit and accounts;(vii)the rules regarding arbitration for the settlement of disputes;(viii)the specifications relating to the structural designs, quality of material, factors of safety, method of computing stresses and other such technical details as may be considered necessary;(ix)the rules relating to the construction of the aerial ropeway over roads and other public ways of communication, except railways as defined by the [Constitution] [Substituted for 'Government of India Act, 1935', by the Adaptation of Laws (Third Amendment) Order, 1951.] and with the previous sanction of [-] [The words 'the Federal Railway authority or' omitted by the Indian Indpendent (Adaptation of Bengal and Punjab Acts) Order, 1948.] the Central Government, over such railways;(x)the conditions under which the promoter may sell or transfer his rights to [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or to a local authority, or person;(xi)the conditions under which the aerial ropeway may be taken over by the [State] Government to be worked by itself or by a local authority or by a person 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 aerial ropeway at which bridges or guards shall be constructed and maintained;(xv)the traffic which may be carried on the ropeway, the traffic which the promoter shall be bound to carry, and the traffic which he may refuse to carry;(xvi)the maximum and minimum rates that may be charged by the promoter, and the circumstances in which and the manner in which these rates may be revised by the [State] Government;(xvii)the amount of security, if any, to be deposited by the promoter in the event of his application being granted; and(xviii)such other matters as the [State] Government may deem necessary.
