Section 30 in The United Provinces Aerial Ropeways Act, 1922
30. Power of State Government to make rules.
(1)The [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, after previous publication, make rules 3 to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may prescribe:(a)the power and duties of an Inspector appointed under Section 11;(b)the duties of the promoter's servants, police officers, and Magistrates on the occurrence of an accident;(c)the maximum and minimum rates which a promoter may fix under . Section 19;(d)the standard dimensions and specifications to which the aerial ropeway is to confirm;(e)the manner of previous publication of bye-laws made under Section 26;(f)the intervals at which a promoter shall submit returns under Section 27 and the forms in which such returns shall be submitted;(g)the manner in which notices under this Act shall be served;(h)the manner in which and the conditions under which the through booking of goods may be permitted between an aerial ropeway and a railway, tramway or another aerial ropeway ; and(i)the safe and efficient working of aerial ropeways.(3)All rules made under this section shall be published in the [official Gazette] [Substituted for "Gazette" by the ALO 1937].Offences, Penalties and Arrests
