Section 28(2) in The Bengal Aerial Ropeways Act, 1923
(2)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] declare the commodities which shall be deemed to be commodities in general use for the purposes of sub-section (1).
