Section 45(2)(d) in The Maharashtra Aerial Ropeways Act, 1956

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

(d)rules for the purposes of section 14 relating to the safe and efficient working of an aerial ropeway including-

(i)the regulation of the use of steam power or any other mechanical power or electrical power on a ropeway,

(ii)the standard dimensions and specifications with which the aerial ropeway shall conform,

(iii)the rate of speed at which carriers are to be moved or propelled,

(iv)the goods which shall be deemed to be dangerous or offensive goods, and the carriage of such goods by aerial ropeway,

(v)the maximum number of passengers and animals, and the minimum weight of goods to be carried in each carrier of an aerial ropeway,

(vi)the conduct of the promoter's servants, and

(vii)the terms and conditions on which the promoter shall warehouse or retain goods at any station on behalf of the consignee or owner of such goods;

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