Section 4 in The Jammu and Kashmir Aerial Ropeways Act, 2002
4. Contents of application.
- Every such application shall include-(a)a description of the undertaking and of the route to be followed by the proposed aerial ropeway ;(b)a description of the system of construction and management and the advantages to the community to be expected from the aerial ropeway ;(c)an approximate estimate of the cost of construction thereof ;(d)a statement of the estimated working expenses and profits expected ;(e)a statement of the maximum and minimum rate proposed to be charged ; and(f)such maps, plans, sections, diagrams and other information as the Government may require in order to form an idea of the proposal.
