(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;(2)Subsequent to the consideration of objections or suggestions, if any, by the Licensing Authority and grant of license under section 10, the promoter may take any action under clause (b) or clause (c), notwithstanding the objection of the owner or occupier of the property affected.(3)The Collector shall fix the amount of compensation, or of annual rent, or of both, which should, in his opinion, be paid by the promoter to the owner of the property affected thereby or in the case of immovable property to the owner or occupier thereof, or any person interested therein and the amount to be paid to each.(4)The order so made shall also fix the date by which such amount of compensation or of the first annual rent shall be paid.
