Section 32 in The Punjab Aerial Ropeways Act, 1926
32. Power of State Government to make rules.
(1)The [State] 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, such rules may prescribe -(a)the powers and duties of an Inspector appointed under section 11;(b)the accidents of which notice shall be given to the [State] Government and to the Inspector;(c)the duties of the promoter's servants and of police officers and Magistrates, on the occurrence of an accident;(d)the maximum and minimum rates for various classes of goods which a promoter may fix under section 18;(e)the standard dimensions and specifications to which the aerial ropeway is to conform;(f)the manner of previous publication of bye-laws made under section 27;(g)the intervals at which a promoter shall submit returns under section 28 and the forms in which such returns shall be submitted;(h)the manner in which notices under this Act shall be served;(i)the manner in which and the conditions under which the through booking of goods may be permitted between an aerial ropeway, and railway, tramway or another aerial ropeway;(j)the safe and efficient working of aerial ropeways;(k)the conditions under which and the manner in which the powers conferred on promoters by section 14 and section 15 may be exercised;(l)the procedure for the disposal of applications under sub-section (2) of section 21 to reopen an aerial ropeway or part thereof and the conditions under which such aerial ropeway may be reopened;(m)the preparation, submission and auditing of the accounts of the promoter;(n)the method of arbitration for the settlement of disputes;(o)the fees to be charged to promoters and other persons in respect of licences, applications, enquiries, inspections and services rendered under this Act; and(p)the procedure of making, hearing and disposing of applications under this Act.(3)All rules made under this section shall be published in the Official Gazette.Offences, Penalties and Arrests
