Section 11 in The Orissa Aerial Ropeways Rules, 1959
11.
In determining the compensation to be paid by the promoters under Section 8 of the Act, the Collector shall take into consideration any damage caused to any permanent structure standing on the land not belonging to the promoter on which it is proposed to construct or work on aerial ropeway or any interruption or interference with the getting of minerals from such land caused by the construction or working of such ropeway.
