Section 11(1) in The Bengal Aerial Ropeways Act, 1923
(1)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may appoint such persons as [it deems] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] fit to be Inspectors of aerial ropeways for the public carriage of passengers, animals or goods, and may fix the fees to be charged to promoters for the performance by Inspectors of their duties under this Act.
