(1)The Licensing Authority may, on an application being made by any intending promoter, and after due consideration of the details supplied in accordance with sub-section (2) of section 8, publish in at-least one widely circulated local newspapers and one widely circulated National newspaper in the State, a draft of the proposed licence authorizing the construction by, or on behalf of, such promoter, subject to such restrictions and conditions as the Licensing Authority may think proper, of a ropeway within any area or along any route specified in such licence -(a)for the public carriage of passengers;(b)for the public carriage of passengers and goods;(c)for the public carriage of animals and goods;(d)for the public carriage of passengers, animals and goods; or(e)for any private or industrial purpose.
