9. Opening of Aerial Ropeway to passenger traffic. -
When the construction of an aerial ropeway has been authorised under this Act, for the public carriage of animals and goods only, 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, on application made by the promoter, sanction the opening of such ropeway for the public carriage of passengers also.Inspection of Aerial Ropeways for the Public Traffic
