Section 14 in The Orissa Aerial Ropeways Rules, 1959
14.
The notice to be given under Rule 12 shall specify the position of the workings of the mine in relation to the ropeway in question, the manner in which it is proposed to carry out the intended new operations, the limits to which it is proposed to carry out the said operations, and shall state whether the operations are actually in progress, and shall include a plan showing the existing and the intending mining operations in so far as they affect the ropeway in question.Under Clause (d) of Sub-section (2) of Section 24.
