Section 9(1) in The Maharashtra Aerial Ropeways Act, 1956
(1)The State Government may, on application made by any intending promoter, and after due consideration of the details supplied in accordance with section 8, publish in Official Gazette a draft of the proposed order authorizing the construction by, or on behalf of, such promoter, subject to such restrictions and conditions as the State Government may think proper, of an aerial ropeway within any area, or along any route specified in such order-(a)for the public carriage of passengers;(b)for the public carriage of passengers and goods;(c)for the public carriage of animals and goods; or(d)for the public carriage of passengers, animals and goods.
