Section 7(2) in The Bengal Aerial Ropeways Act, 1923
(2)Every order authorising the construction of an aerial ropeway for the public carriage of passengers, animals or goods shall be published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], and such publication shall be conclusive proof that the order has been made as required by this section.
