Section 22 in The Bihar and Orissa Aerial Ropeways Act, 1924
22. Power of State Government to make rules.
(1)The [State] [Substituted by ALO.] Government may, after previous publication, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the [State] [Substituted by ALO.] Government may make rules for all or any of the following purposes, namely:(a)for providing for the safety of persons carried on, and employed in the working of, aerial ropeways, and of the general public;(b)for prescribing and regulating the duties and powers of Inspectors;(c)for prescribing the conditions under which licences for the construction of aerial ropeways over mining properties shall be granted, including conditions as to the assessment and payment of compensation for loss caused by the interruption of the getting of minerals by reason of such construction and conditions as to the removal of any portion of the ropeway to another alignment, to be fixed by arbitration, if necessary, if at anytime in the opinion of the [State] [Substituted by ALO.] Government the ropeway interferes with the raising of minerals;(cc)[ for prescribing the conditions under which the Collector may remove under Cl. (d) of Section 7, any tree, shrub, hedge, jungle-growth or other plant or any structure near an aerial ropeway which interrupts or interferes with, or is likely to interrupt or interfere with the construction or working of an aerial ropeway] [Added by Section 4 of Bihar Act 14 of 1954.];(d)for prescribing the method of arbitration for the settlement of disputes;(e)for the protection from injury in respect of aerial ropeways of property vested in [Government] [Substituted by Adaptation of Laws Order for 'His Majesty'.] or any local authority or railway company as defined in the Indian Railways Act, 1890;(f)for prescribing the standard dimensions and specifications to which an aerial ropeway shall conform;(g)for prescribing the distance from a post appertaining to an aerial ropeway up to which the commencement or extension of mining operations by the owner, agent or manager of a mine requires notice to be given under Section 10;(h)for determining the fees to be charged to promoters and other persons in respect of inquiries, inspections, and services rendered under this Act;(i)for specifying the description of accidents of which notice shall be given under Section 16;(j)for prescribing the duties of the promoter's servants, police officers and magistrates on the occurrence of an accident; and(k)for prescribing the manner in which notices under this Act shall be served.(3)[] [Inserted by AO for original sub-section.] The Central Government may after previous publication make rules for the protection from injury in respect of aerial ropeways of property vested in [* * *] ['His Majesty for the purposes of' replied by Adaptation of Laws Order.] the Central Government, and of property vested in any person for the purposes of any railway or tramway which is a railway for the purposes of [the Constitution] [Substituted by Adaptation of Laws Order, for 'Government of India Act, 1935'.] [* * *] [Words 'and, subject to any rules so made, the Federal Railway Authority may make rules for the protection from injury as aforesaid of property vested in any person for the purposes of any such railway or tramway', repealed by Adaptation of Laws Order, for 'Government of India Act, 1935'.]
