- Every such application shall include -(a)a description of the undertaking and of the route to be followed by the proposed aerial ropeway;(b)a description of the system of construction and management and the advantages to the community to be expected from the aerial ropeway;(c)an approximate estimate of the cost of construction thereof;(d)a statement of the estimated working expenses and profits expected;(e)a statement of the maximum and minimum rate proposed to be charged;(f)such maps, plans, sections, diagrams, and other information as the [State] Government may require in order to form an idea of the proposal.
