Section 14 in The United Provinces Aerial Ropeways Act, 1922
14. Authority of promoter to execute works.
- Subject to the provisions of this Act, and in the case of immovable property not belonging to the promoter, to the provisions of any enactment for the time being in force for the acquisition of land for public purposes and for companies, a promoter may -(a)make such bridges, culverts, drains, embankments, and roads as may be necessary;(b)erect and construct such machinery, offices, stations, warehouses and other buildings, works and connivances as may be necessary;(c)erect such structures for protection purposes, over railways, roads, or other public ways of communication as may be deemed necessary; and(d)do all other acts necessary for constructing, maintaining, altering, . repairing, and using the aerial ropeway.
