13. Fees to be charged from an applicant promoter and other persons for services rendered under the Act.
(1)An application made by any person to the Licensing Authority under section 6 for the permission to undertake preliminary investigation for the Ropeway shall be accompanied by an application fee of rupees one thousand.(2)The application fee shall be deposited in head of account of the State Government and in the manner as may be specified by the Licensing Authority.(3)The Chief Inspector of Ropeway for the State and the Inspector of Ropeways for a District appointed under section 4 of the Act shall be paid a fee of rupees one thousand by the promoter as and when he may visit for inspection of the Ropeway or called upon to do so by the promoter. The fee thus received by the Chief Inspector and the Inspector for the District, shall be deposited in the account of the State Government in the manner as may be specified by the State Government.(4)Whenever any license is granted to any promoter, he shall deposit a license fee of rupees five thousand in the account of the Tourism Department of the State Government in the manner as may be specified by the State Government.
