Section 6(1) in The Jammu and Kashmir Aerial Ropeways Act, 2002
(1)The Government may, on application made by any promoter and after due consideration of the details supplied in accordance with section 5, publish in the Government Gazette a draft of the proposed order authorising the construction of an aerial ropeway, within any specified area or along any specified route by or on behalf of such promoter, subject to such restrictions and conditions as the Government may deem proper.
