Section 6(4) in The Bengal Aerial Ropeways Act, 1923
(4)The draft of the proposed order may specify-(i)a time within which the capital required for the construction of the aerial ropeway shall be raised;(ii)a time within which the construction shall be commenced;(iii)a time within which the construction shall be completed;(iv)the conditions under which a concession, guarantee or financial assistance may be given by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] or a local authority to the promoter;(v)the right of purchase by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] or by a local authority;(vi)the conditions relating to the structural design, quality of materials, factors of safety, method of computing stresses, and other such technical details as may be considered necessary;(vii)the conditions relating to the construction of the ropeway over mining properties in accordance with rules made under section 42 and over roads and other public ways of communication [except railways and tramways not wholly within a municipal area, and with the previous sanction] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] of [****] [Words omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] the Central Government, over such railways and tramways);(viii)the conditions under which the promoter may sell or transfer his rights 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.] or to a local authority, company or person;(ix)the conditions under which the ropeway may be taken over by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] to be worked by itself or by a local authority or by a company or person other than the promoter;(x)the motive power to be used on the ropeway and the conditions (if any) on which such power may be used;(xi)the minimum headway to be maintained under different parts of the rope;(xii)the points under the rope at which bridges or guards shall be constructed and maintained;(xiii)the amount of security (if any) to be deposited by the promoter in the event of his application being granted;(xiv)the traffic which may be carried on the ropeway, the traffic which the promoter shall be bound to carry, and the traffic which he may refuse to carry;(xv)the maximum and minimum rates that may be charged by the promoter and the circumstances in which and the manner in which these rates may be revised by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.]; and(xvi)such other matters as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may deem necessary.
