Section 36 in The Bengal Aerial Ropeways Act, 1923
36. Returns. -
A promoter of an aerial ropeway for public traffic shall, in respect of such ropeway, submit to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] returns of capital, receipts and traffic at such intervals and in such forms as may be prescribed.
