Section 12 in The Orissa Aerial Ropeways Rules, 1959
12.
If the owner, agent or a manager of a mine intends to extend any mining operations under his control at or to any point within 50 yards of any ropeway, he shall, not less than 60 days before commencing to carry out his intention, give a notice in writing to the State Government in the Works Department and the promoter of the ropeway.
