Section 15(1) in The United Provinces Aerial Ropeways Act, 1922
(1)Notwithstanding anything contained in the provisions of an enactment for the time being in force for the acquisition of land for public purposes, a promoter may -(a)place and maintain posts in or upon any immovable property, and(b)suspend and maintain a rope over, along or across any immovable property:Provided that -(i)the promoter shall not exercise the power conferred by this sub-section except for the purposes of an aerial ropeways, the construction of which . has been authorized by the order under Section 7 ;(ii)the promoter shall not acquire any right other than that of user only in the property under, along, in or upon which the promoter places a post or suspends or maintains a rope ;(iii)in the exercise of the powers conferred by this sub- section the promoter shall do as little damage as possible, and, when he has exercised those powers in respect of any property, shall pay full compensation to all persons interested for any damage sustained by them by reasons of the exercise of those powers.
