Section 18 in The Maharashtra Aerial Ropeways Act, 1956
18. Promoter may fix rates.
- The promoter of an aerial ropeway for public traffic shall, for the purposes of such ropeway, and subject to such maximum and minimum rates as may be prescribed, have power from time to time to fix the rates for the carriage of passengers, animals or goods, as the case may be, on such ropeway.
