Section 29(4) in The Bengal Aerial Ropeways Act, 1923
(4)Such officer shall report to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] the result of the inquiry, and if the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] [is] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] satisfied that the ropeway is or is likely to be useful to the public, [it] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] shall, subject to any rules made under section 42, require the intending promoter to enter into an agreement with [the State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.], providing to the satisfaction of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] for the following matters, namely:-(a)the terms on which the ropeway shall be held by the promoter;(b)the time within which, and the conditions on which, the ropeway shall be constructed, maintained and used.
