Section 24(2) in The Orissa Aerial Ropeways Act, 1957
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for all or any of the following purposes, namely :(a)providing for the safety of persons carried on, and employed in the working of aerial ropeways, and of the general public;(b)prescribing and regulating the duties and powers of Inspectors;(c)prescribing the conditions under which licences for the construction of aerial ropeways over mining properties shall be granted, including conditions as to the assessment and payment of compensation for loss caused by the interruption of the getting of minerals by reason of such construction and conditions as to the removal of any portion of the ropeway to another alignment to be fixed by arbitration, if necessary, if at any time in the.opinion of the State Government the ropeway interferes with the raising of minerals;(d)prescribing the method of arbitration for the settlement of disputes;(e)the protection from injury in respect of aerial ropeways of property vested in the Government or any local authority;(f)prescribing the standard dimensions and specifications to which an aerial ropeway shall conform;(g)prescribing the distance from a post appertaining to an aerial ropeway up to which the commencement or extension of mining operations by the owner, agent or manager of a mine requires notice to be given under Section 10;(h)determining the fees to be charged to promoters and other persons in respect of inquiries, inspections and services rendered under this Act:(i)specifying the description of accidents of which notice shall be given under Section 16;(j)prescribing the duties of the promoter's servants, police officers and Magistrates on the occurrence of an accident; and(k)prescribing the manner in which notices under this Act shall be served.
