(1)If, after considering any objections or suggestions, which may have been made in respect to the draft before the expiry of the period specified in sub-section (2) of section 9, the Licensing Authority is of opinion that the application should be granted with or without modifications, or subject to any restrictions or conditions, it shall grant a licence accordingly.(2)Every licence authorizing the construction of a ropeway granted under sub-section (1) shall, in such from as may be prescribed, be uploaded on the website of the State Government.
