Section 10 in The U.P. Aerial Ropeways Rules, 1931
10.
One month before any bye-law made by the promoter under Section 26 of the Acts is confirmed by the local Government and published in the Gazette, notice of the making of the same and a copy of such bye-law shall be published by advertisement once at least in each of two successive weeks in some one and the same newspaper published in the district in which the ropeway operates; or if there be no such newspaper then in some one and the same newspaper published in the province. The advertisement shall also be inserted in the Government Gazette.Duties of Inspector
