Section 4(1) in The Bihar and Orissa Aerial Ropeways Act, 1924
(1)An application by an intending promoter for sanction to construct or work an aerial ropeway shall be made to the [State] [Substituted by Adaptation of Laws Order.] Government and shall be accompanied by such particulars, estimates, plans and drawings as the [State] [Substituted by Adaptation of Laws Order.] Government may require.
