(1)The State Government may by notification in the Official Gazette and subject to previous publication, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power/such rules may prescribe -(a)the power and duties of the chief Inspector and District inspector appointed under section 4;(b)the accident of which notice shall be given to the Licensing Authority and to the District Inspector.(c)the duties of the promoter, promoter's servants and of police officers, and magistrate on the on the occurrence of an accident;(d)the standard dimension and specifications to which the ropeway is to conform;(e)the manner in which notice under this Act shall be served;(f)the safe and efficient working of ropeway;(g)the conditions under which, and the manner in which, the power conferred on promoters by section 14 and section 15 may be exercised;(h)the procedure for the disposal of application under sub- section(2) of section 20 to reopen any ropeway or part thereof and the condition under which such ropeway may be reopened;(i)the procedure for filing, hearing and disposing of appeals under this Act;(j)the fees to be charged to the promoters and other persons in respect of licences, application, enquiries, inspection and services rendered under this Act;(k)the procedure for making, hearing and disposing of application under this Act;(l)provision for firefighting, first aid and other amenities; and(m)any other matter which is to be or may be prescribed under this Act.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before Legislative Assembly while it is in session for a total period of thirty days which may be comprised in one session or two or more successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following the session or the successive sessions aforesaid, Legislative Assembly makes any modification in the rule or decides that any such rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
