9. Publication of proposed licence authorizing construction and contents of such licence.
(1)The Licensing Authority may, on an application being made by any intending promoter, and after due consideration of the details supplied in accordance with sub-section (2) of section 8, publish in at-least one widely circulated local newspapers and one widely circulated National newspaper in the State, a draft of the proposed licence authorizing the construction by, or on behalf of, such promoter, subject to such restrictions and conditions as the Licensing Authority may think proper, of a ropeway within any area or along any route specified in such licence -(a)for the public carriage of passengers;(b)for the public carriage of passengers and goods;(c)for the public carriage of animals and goods;(d)for the public carriage of passengers, animals and goods; or(e)for any private or industrial purpose.(2)A notice shall be published with the draft licence stating that any objection or suggestion which any person may desire to make with respect to the proposed licence will, if submitted to the Licensing Authority, within a period of thirty days from the date of the notice be received and considered by it.(3)The Licensing Authority shall also cause public notice of the intention to grant the licence to be given at conspicuous places within the said area or along the said route, and shall, so far as may be possible cause a like notice to be served on every owner or occupier of land over which such route lies, and shall consider any objection or suggestion, with respect to the proposed licence, which may be received from any person within the period specified in sub-section (2) and take decision thereon.(4)The draft of the proposed licence shall contain such details of the proposed ropeway as may be prescribed.
