Section 5 in The Jammu and Kashmir Aerial Ropeways Act, 2002
5. Preliminary investigations.
- Subject to the provisions of this Act, the Government may accord sanction to any promoter to make such surveys, as may be necessary and require him to submit such detailed estimates, plans, sanctions, specifications and such further information as it may deem necessary for the consideration of the proposal. The promoter shall not in any event be entitled to claim any compensation from the Government for any expenses incurred under this section.
