Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Rajasthan - Subsection Section 17(6) in Rajasthan Ropeway Rules, 2000 (6)Where civic amenities, facilities as specified under this rule are found to be lacking or are inadequate, the Licensing Authority may require the promoter to provide such facilities to the persons using the Ropeway.
