Section 2 in The Darjeeling Steam Tramway Act, 1879
2. Power to construct tramway. -
The Company may construct and maintain upon the said existing cart-road between Siliguri and Darjeeling a tramway conformable to the specification and conditions set forth in the hereinbefore mentioned agreement between the said trustee for the Company and the said Secretary of State, or any agreement which may hereafter be entered into between the Company and the said Secretary of State [or the State Government] [Words 'or the Provincial Government' first inserted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], with all proper rails, sidings, stations, offices, warehouses, fixed machinery and other works connected therewith or for the purpose thereof, and use and employ upon such tramway such locomotive engines or other moving power, and such carriages or wagons to be drawn or propelled thereby, as they may deem fit.
