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Bombay Presidency - Act

The Bombay Aerial Ropeways Rules, 1959

BOMBAY PRESIDENCY
India

The Bombay Aerial Ropeways Rules, 1959

Rule THE-BOMBAY-AERIAL-ROPEWAYS-RULES-1959 of 1959

Published on 31 December 1959
Commenced on 31 December 1959
[This is the version of this document from 31 December 1959.]
[Note: The original publication document is not available and this content could not be verified.]

The Bombay Aerial Ropeways Rules, 1959Published vide Notification No. G. N., P.W.D., No. TRM. 1559-M, dated 31st December, 1959 (B.G., 1960, Part 4B, p. 87)In exercise of the powers conferred by section 45 of the Bombay Aerial Ropeways Act, 1955 (Bombay III of 1956) the Government of Bombay hereby makes the rules, as follows:-

1.

These rules may be called the Bombay Aerial Ropeways Rules, 1959.

2.

An Inspector shall be technical adviser to the State Government regarding work of public safely any convenience and the general working of aerial ropeways and such other matters as may be referred to him connections with aerial ropeways.

3.

Where motive power to be used on an aerial ropeways is electrical power, the promoter shall obtain motive power for the main traction rope from the nearest electric lines preferably, with duplicate feeders, and shall provide for an auxiliary independent source of the power under his direct control which can be called in service immediately in the event of failure or the supply shall be such as to be sufficient for bringing the standard carries to the nearest station.

4.

The maximum gradient of the aerial ropeway shall not exceed 45 per cent.

5.

(1)The minimum safely factor on the rope stress shall be 4.00

(2)Trestles, station buildings, rope anchorages, foundations and other civil engineering structures shall be according to the relevant codes and standards of the Indian Standard Institution, except that no increment in the allowable working stress shall be permitted for inclusion of wind load in the analysis. The external forces taken as basis for the calculation of the supports and their foundation shall also consists of the dead weight of the supports, the rope pressure, the weight of the fully loaded carriers, the effect of starting and stopping of the carriers. The promoter of every ropeway system shall ensure that trestles, station buildings, rope anchorage, foundation and other civil engineering structures have a minimum factor of safety of 4 on the breaking stress after taking into consideration the stress caused by all the aforesaid forces.

(3)The height and the distance of the supports shall be arranged in manner that the minimum height of the lower edge of the carrier above the ground except within the station limits shall be 12 feet and such clearance over the highways, canals, rivers and other public places shall be determined by a reference to the authorities in charge of them :Provided that, such clearances over main roads shall not be less than 20 feet.

6.

(1)The driving unit of the ropeway's shall be provided with two brakes acting totally independent of each other and one of them driving sheave. One of these brakes shall be brought into engagement automatically in the following cases by suitable safety circuits, namely:-

(a)at disconnection of the driving power, viz. in the case of break down of machines, interruption of current :

(b)when exceeding the maximum speed by 10 per cent

(c)when actuating the various emergency push-buttons (such push- buttons shall be provided in the stations, in the driver's stand and in the carriers in order to ensure an immediate stoppage of the ropeway in the case of danger);

(d)when exceeding the normal limits positions of the carriers in the stations.

All brakes shall be adjustable and controllable with normal effort; they shall be so arrange so that they can be re-adjusted in a simple manner from the driver's stand.

(2)An auxiliary traction rope shall be provided to drive the carrier in the event of breakage of the main traction rope. Hand brakes shall also be provided to control the main drive, shaft and the motor shaft of each of the two drives. Alternatively, carrying rope clamp breaking, clamping the carriages to the carrying ropes.

(3)Drivers shall be subject-offs by manipulation from station as well as carrier. Automatic switch-offs and buffer shall be provided at the end of the line. The rope anchorages shall be founded independent of the station building.

7.

(1)The carrier shall be closed from all sides and the doors and windows shall be provided with safety lock.

(2)The carrier shall be furnished with inside and outside illumination, signals and telephonic connections with both station and in the driving station there shall be provided speed indicator and a carrier position indicator to indicate the exact position of the carrier if the sight is bad.

(3)The weight of the carrier shall be evenly distributed over a minimum of 4 wheels in case of carrier designed to carry a maximum of 4 passengers and over a minimum of 8 wheels in the case of larger carrier. The total carrying capacity of the carrier in tones and in number of passengers shall be distinctly marked on it and either condition shall be satisfied before switching the drive on.

(4)Oscillations in the carrier in the travelling direction as well as in the lateral direction shall be prevented with suitable dampers.

(5)The running mechanism shall be provided with suitable lubrication apparatus for continuous lubrication while in motion.

(6)A hatch for exit and special lowering device shall be provided in the cabin of each carrier to enable the conductor to lower the passengers to the ground in an emergency.

8.

The maxim travelling speed of the carrier shall not exceed 5 meters per second.

9.

(1)Explosives shall not be carried in any carrier.

(2)Passengers and their permitted shall not exceed the specified laden weight capacity of the carrier.

(3)No animal shall be permitted to be carried in the carrier for passengers:Provided that pet animals may be carried through a separate carrier provided for the purpose

10.

Whenever an aerial ropeway's passes over a mining area, the promoter shall acquire the sub-soil right for the proper support of his trestles and stations.

11.

Inspection for the purposes of sub-section (3) 21 shall be made so far as may be in accordance with the provisions of section 14.

12.

For the response of erecting, examining, repairing, altering or enclosed garden appurtenant to any building under, over, along, across or upon which the ropeway is to be or has been installed, without giving previous notice of at least 7 days of his intention to do so to the owner or occupier of the property:Provided that, the promoter may, for the purposes of preventing any accident, enter such property without such notice, but shall immediately thereafter make a report of the action taken by him to the Inspector and the Collector and send an intimation of such action to the owner or occupier of the property.

13.

The State Government specifies accident of the following description to be accident for the purposes of clause (c) of section 20, namely;

(i)derailment of a carrier outside the station buildings;

(ii)displacement of carrier outside the station buildings

(iii)damage of trestles;

(iv)a carrier striking a trestles or other permanent objects;or

(v)an accident tipping of bucket along the line

14.

(1)Accidents of the description specified in clause (a) of section 20, shall be jointly enquired into by a Standing Committee consisting of the servant of the promoter in charge of the station on the aerial ropeway nearest to the place at which the accident occurred or, where there is no station, the promoter's servant in charge of the section of the aerial ropeway on which the accident occurred, the police officer, the Magistrate and the Inspector within whose jurisdiction the accident has occurred and a report shall be submitted to the State Government by such Committee. The Inspector will act as the Chairman and Convener of the Committee. When an inquiry is being made, the promoter shall produce before the Committee all his servants whose evidence is likely to be required. After considering the recommendations made by the Committee, the State Government may give directions to the promoter for the prevention of recurrence of similar accidents and the promoter shall carry out the directions.

(2)On the occurrence of an accident referred to in sub-rule (1), the promoter shall at his expense -

(a)immediately inform the nearest medical officer who shall render medical aid to the injured persons ;

(b)arrange for first aid and other necessary facilities to such persons till they are removed to their homes or handed over to the care of their relatives or friends.

15.

Whenever an accident of the description specified in clause (b) or (c) of section 20 has occurred in the course of working of an aerial ropeway, the Inspector within whose jurisdiction the accident has occurred shall proceed to the scene of the accident and conduct the investigation shall commence. He may summon any of the promoter's servants and any other person, whose presence he may consider necessary, and after taking the evidence and completing the investigation shall forward a copy of the report to the promoter and the State Government.

16.

(i)A promoter of an aerial ropeway for public traffic shall, within six months of the annual closing of accounts submit to the State Government the following statements in the forms appended to these rules, namely :-

(a)The Balance Sheet with the Schedule ;

(b)The Revenue Account; and

(c)The Profit and Loss Appropriation account.

(ii)The statements shall give a true and fair view of the state of affairs of the promoter and shall be certified by a duly qualified auditor.

17.

Notice under the Act shall be served by registered post with acknowledgement due.Form of the Balance Sheet with the ScheduleBalance Sheet as at......19..........of...........Limited

Capital and Liabilities	Property and Assets
Capital-Authorised Capital -Shares ofRs. each... ...Issued Capital-(i) Sharesissued as fully paid up pursuant to any contract without paymentsbeing received in cashShares ofRs. each... ...(ii) Sharesissued for payment in cashShares ofRs. each... ...Subscribed Capital -Shares ofRs. each... ... Amount called up at Rs. Per ShareLess Calls unpaid-(i) Due fromManaging Agents.(ii) Due fromothers.Add- Forfeited Shares(amount paid up)*Note.-(a)Preference, Ordinary and Deferred Capital have to bedistinguished.(b) Wherecircumstances permit, issued and subscribed Capital and Amountcalled up may be shown as one item, e.g., Issued and SubscribedCapital Sharesof Rs. each(c) If thepromotor is not a company, only paid up capital has to be shown.ReservesDebentures, standing the nature ofsecuritySinking FundPension or Insurance FundAny other fund created out of nettprofits (including any Development Fund)Provision for bad and doubtfuldebtsLoans secured (other than shown inForm III)-(a) Loans onmortgages or fixed assets(b) Loans ondebentures(c) Loans frombanks, stating the nature of security(d)Liabilities to subsidiary companies(e) Othersecured loans stating the nature of security(f) Interestaccrued on mortgage, debentures or other secured loans.Loans unsecured (other than shownin Form III)-(a) Loans fromBanks(b) FixedDeposits(c) CurrentDeposits(d) Short TermLoans(e) Advancesby Directors or Managers or Managing Agents.(f) Interestaccruing but not due and interest accrued and due.(g)Liabilities to Subsidiary Companies.Unclaimed Dividends Liabilities -For goodssuppliedFor expensesForAcceptancesFor otherFinanceAdvancepayments and unexpired discounts (for which value has still to begiven).Profit andLossContingent Liabilities -Claims againstthe company not acknowledged as debts.Money forwhich the company is contingently liable (showing separately theamounts of any guarantees given by the company on behalf ofDirectories Officers of the company).Arrears ofCumulative Preference DividendTotal of Contingent Liabilities	Fixed Capital - Expenditure, lessDepreciation as per schedule.Preliminary expenses less writtenoffCommission or brokerage (Commissionor Brokerage paid for underwriting or placing or subscribingshares of debentures until written off).Discount allowed -On the issueof shares or so much as has not been written off at date of theBalance Sheet.Stores and Spare Parts.Loose ToolsLivestock and VehiclesStock in Trade (of any otherbusiness carried on by the company).(stating mode of valuation, e.g.,cost or market value) Bills of Exchange.Book Debts-(a)Good-Secured.(b)Good-Unsecured.(c)Doubtful-Unsecured.(d) Bad-Unsecured.(Debts due byDirectors or other officers of the Company or any of them eitherseverally or jointly with any other persons are to be separatelystated.)Advances(recoverable in cash or in kind or for value to be received,e.g.. Rates, Taxes, Insurance, etc.)Showing separately-(i) Loansgiven to subsidiary Companies.(ii) Loans(including Temporary Advances made at any time during the year toDirectors, Managers or Managing Agents of the Company).(Advances are to be classified asin the case of book debts).Investments (showing nature ofinvestments and mode of valuation, e.g., cost or market value anddistinguishing)-(i)Investments in Government or Trust Securities.(ii)Investments in shares, debentures or bonds (showing separatelyshares fully paid up and partly paid up).(iii)Investments in shares, debentures or bonds of subsidiarycompanies (showing separately shares fully paid up and partlypaid up).(iv) Immovableproperty.Interestaccrued on Investments.Cash and otherbalances.-Amount in handBalance withAgents and Brokers (in details showing whether on deposit orcurrent account, etc.)Special Items (to be specified)Profits and Loss.
Total.	Total.

Schedule

.......................LimitedAnalysis of Capital Expenditure as at 31st 19

–	Gross Expenditure	Depreciation	Discarded or Written off	Net expenditure
Expended up to the end of previous year	Expended during the year	Total expended to the end of the year	Up to the end of previous year	Charged during the year	Total up to the end of the year	Up to the end of the previous year	During the year	Up to the end of the year
1	2	3	4	5	6	7	8	9	10	11
Cost of acquiring RopewayConcession.Ropeway Ropes, Trestle-Sheaves andconnected parts.Trestles and Station Steel Works.Driving and Tension Gearing.CarriersBuildingsPlant and MachineryTools and ImplementsFurniture and Dead Stock
Total

Form of the Revenue AccountFor the year ending 19.

(1937)Previous Year	Expenses	(1938)Current Year	Income	(1938)Current Year	(1937)Previous Year
Percentage of Gross Earnings	Amount	Amount	Percentage of Gross Earnings	Amount	Amount
1	2	3	4	5	6	7	8
	Rs.		Rs.			Rs.	Rs.
		I. Operating Expenses -(a)Power-Fuel, Oil, etc.(b) Stores(c) Wages,etc.(d) Expensesof Traffic Department(e) OtherItems (to be specified).II. Repairs and Maintenance-(a) Buildings(b) Ropes,Sheaves and connected parts(c) Trestlesand Station Works(d) Drivingand Tension Gearing(e) SpecialItems (to be specified)III. General Administration-(a) Salaries(b) ManagingAgent's Remuneration(c)Remuneration to Directors*(d) OtherItems (to be specified).IV. Depreciation, Replacements andRenewalsV. Special charges (to bespecified), including interest on debentures, etc.Total Working ExpensesBalance, being Net Earnings			I. Traffic Receipts-(a) Coaching(b) Goods(c) OthersII. Miscellaneous ReceiptsIII. Other Items (to be specified)-Balance, being Loss on Working (if any).
		Totals			Totals

*Note - The fees paid to Directors of the Company as Directors of Subsidiary or other companies are as follows

(a)Subsidiary Companies .. Rs.

(b)Other Companies .. Rs.

Form of the Profit and Loss Appropriation Account

	Rs.		Rs.
To appropriation thereof-		By Balance brought forwarded from last year
Income-tax
Bonuses (if any)
Dividends
To Balance carried down		By Balance brought down
To Balance carried to text year and shown in the Balance sheet		By Balance of Profit and Loss Account

N.B. - The Balances shown above are all credit balances. If any of these are debit balances, they will appear on the other side.

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