(2)Where suggestion made by the Officers of the Tourism Department are not taken into consideration by the promoter within a reasonable period, the matters shall be referred to the Licensing Authority and the Licensing Authority on being satisfied as to be appropriateness of those suggestions, shall take adequate measures under the provisions of the Act and these rules as also under the terms and conditions of License to implement the suggestions made under sub-rule(1).Form - A(See Rule 14)Application for permission to undertake preliminary investigations.ToThe Licensing Authority,............................................................................Rajasthan.Sir,In pursuance to the provisions of section 6 of the Rajasthan Ropeways Act, 1996 (Act No. 18 of 1997) I hereby seek your permission for undertaking preliminary investigation for setting up Ropeway............. (locality City/Town/Village) ........... Tehsil..............District in the State of Rajasthan.The requisite information, including that which is required under section 7 of the aforesaid Act is given have under: -
