(1)If, after considering any objections or suggestions which may have been made in respect to the draft on or before the specified date, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] [is] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] of opinion that the application should be granted with or without modifications, or subject or not to any restrictions or conditions, [it] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] shall make an order accordingly.(2)Every order authorising the construction of an aerial ropeway for the public carriage of passengers, animals or goods shall be published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], and such publication shall be conclusive proof that the order has been made as required by this section.
