Section 27(3) in The Punjab Aerial Ropeways Act, 1926
(3)A bye-law made under this section shall not take effect until it has been confirmed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and published in the Official Gazette;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
