5. Unauthorized construction, maintenance, etc. of Ropeways prohibited.
(1)No ropeway shall be constructed, opened, maintained or worked except in accordance with the provisions of this Act.(2)Notwithstanding anything in sub-section (1), any person by whom a ropeway was, in any part of the State, being worked immediately before the commencement of this Act, whether for public, private or industrial purpose may, on an application being made by him in this behalf and after such inquiry as may be considered necessary, be, by license, authorised to continue the working of such ropeway subject to such restrictions and conditions as may, for the purpose of bringing the working of such ropeway, as far as may be, into accord with the provisions of this Act, be specified in the license.(3)The application under sub-section (2) shall, within a period of thirty days from the date of commencement of this Act, be made to the Licensing Authority in such form and manner and with such technical or other details regarding the concerned ropeway as may be prescribed.(4)Any person aggrieved by an order refusing to grant a license under sub-section (2) or by any other otherwise made under that sub-section may, within a period of sixty days of the date of the order appealed against, prefer an appeal to the State Government which may pass such order as it deems necessary.(5)Nothing contained in sub-section (1) shall affect the continuance of the working of the ropeways referred to in sub- section (2) during the period within which an application under that sub-section may be made or, where such application has been made, upto the date the order granting or refusing to grant a license under that sub-section becomes final.
