Section 32(2) in The Jammu and Kashmir Aerial Ropeways Act, 2002
(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 Government and to the Inspector ;(c)the duties of the promoter's servants and of police officers, and magistrate, 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, 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 ropeway ;(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 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, inspection and services rendered under this Act ; and(p)the procedure for making, hearing and disposing of applications under this Act.
