Section 42 in The Maharashtra Aerial Ropeways Act, 1956
42. Application of Act to certain private aerial ropeways.
(1)Sections 1, 2, 4, 5, 13, 14, 15, 16, 17 and 20, sub-section (1) of section 21, and sub-clauses (b), (f), (g), (j) and (k) of clause (2) of section 33, sections 36, 37 and 39 and sub-sections (1) and (3) and clauses (a), (d), (e), (g), (h), (j), (m) and (o) of sub-section (2) of section 45 shall also apply to the private aerial ropeways constructed for the purposes referred to in section 30:Provided that, in the application of section 17 to any such ropeway, for the words and figures "the issue of an order under section 10" the words, figures and brackets "the issue of a notification for the acquisition of, or an order for the temporary occupation of land in accordance with the provisions of sub-section (1) of section 30", shall be deemed to be substituted.(2)The State Government on the application of the promoter or otherwise may declare that the provisions of section 30 and of sub-section (1) of this section shall apply to any aerial ropeway, or class of aerial ropeways, for private traffic.
