(2)Notwithstanding anything in sub-section (1), any person and / or entity to whom a ropeway has been sanctioned or by whom a ropeway is being operated, in any part of the State, before the commencement of this Act, whether for public, private or industrial purpose may, on an application being made by him in this behalf in accordance with sub-section (3) hereunder, and after such enquiry as may be considered necessary, be, by licence, authorized to continue the development / operations of such ropeway, as far as may be, in accordance with the provisions of this Act.
