Section 45(2)(d) in Gujarat Aerial Ropeways Act, 1955

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State of Gujarat - Subsection

Section 45(2)(d) in Gujarat Aerial Ropeways Act, 1955

(d)rules for the purposes of section 14 relating to the safe and efficient working of an aerial ropeway including-

(i)the regulation of the use of steam power or any other mechanical power or electrical power on a ropeway,

(ii)the standard dimensions and specifications with which the aerial ropeway shall conform,

(iii)the rate of speed at which carriers are to be moved or propelled,

(iv)the goods which shall be deemed to be dangerous or offensive goods, and the carriage of such goods by aerial ropeway,

(v)the maximum number of passengers and animals, and the minimum weight of goods to be carried in each carrier of an aerial ropeway,

(vi)[ the conduct of the employees of the promoter and the requirements, qualifications and experience of such employees; [Sub-clauses (vi) and (vi-a) substituted by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18* June 2004 (w.e.f. 01-08-2004).]

(via)the provision regarding emergency plan covering risk assessment connected with such operation;]

(vii)the terms and conditions on which the promoter shall warehouse or retain goods at any station on behalf of the consignee or owner of such goods;

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State of Gujarat - Subsection

Section 45(2)(d) in Gujarat Aerial Ropeways Act, 1955