(1)No ropeway shall be opened for any kind of traffic until the State Government has, by order, sanctioned the opening thereof for that purpose. The sanction of the Licensing Authority under this section shall not be given until the Chief Inspector has reported in writing to the Licensing Authority -(a)that it has made a careful inspection of the ropeway and appurtenances;(b)that the moving and fixed dimensions and such other conditions as may be prescribed have been complied with;(c)that the ropeway is sufficiently equipped for the traffic for which it is intended;(d)that due compliance of the rules and conditions of licence has been made;(e)that in his opinion sufficient measures have been taken to prevent and control the pollution caused or likely to be caused by the working of the ropeway; and(f)that in his opinion the ropeway is fit for traffic and can be used without danger to those using it, or to the persons employed thereon, or to the general public.(2)The provisions of sub-section (1) shall extend to the opening of additional sections of the ropeway, to deviation lines, and to any alteration or reconstruction materially affecting the structural character or any work to which the provisions of sub-section (1) apply or are extended by this sub-section. The said provisions shall also extend to the continuance of the ropeways referred to in sub-section (2) of section 5.Chapter - VI Construction and maintenance of Public Ropeways
