5. Unauthorised construction, maintenance, etc., of aerial ropeways prohibited.
- No aerial ropeway shall be constructed, opened, maintained or worked except in accordance with the provisions of this Act [and the rules made thereunder and in conformity with the provisions of the relevant code of practice of the Bureau of Indian Standard] [Added by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18lh June 2004 (w.e.f. 01-08-2004).].
