- If after considering the application, and in the case of an application mentioned in Section 5, any objections or suggestions which may have been made in respect of the application or the draft of the proposed order on or before the specified date, the State Government are of opinion that the application should be granted with or without modifications, or subject or not to any restrictions, or conditions, the State Government shall make an order accordingly :Provided that, where the aerial ropeway is to be constructed or worked in whole or in part over any railway or tramway other than a municipal tramway the order granting the application shall specify the condition, which shall previously have been approved by the Central Government, of such construction or working.(2)Every order granting-such an application shall be published in the Gazette.
