(1)Subject to the provisions of this Act, the rules made thereunder, and in the case of immovable property not belonging to the promoter, to the provisions of any enactment for the time being in force for the acquisition of land for public purposes and for companies, a promoter may -(a)make such survey as it thinks necessary;(b)place and maintain a rope over, along or access any immovable property;(c)suspend and maintain a rope over, along or across any immovable property;(d)make such bridges, culverts, drains, embankments and roads, as may be necessary;(e)erect and construct such machinery, offices, stations, warehouses and other buildings, works and conveniences as may be necessary; and(f)do all other acts necessary for constructing, maintaining, altering, repairing and using a public ropeway;
