- When an application for sanction to construct or work on aerial ropeway in land not belonging to the promoter has been granted, the promoter shall have the right so far as is necessary for the construction and working of the aerial ropeway, and in conformity with the order made under Section 6 -(a)to enter on any immovable property;(b)with the sanction of the Collector to fix, maintain or remove any post;(c)with the sanction of the Collector, to suspend and maintain a rope over, along and across any property and to carry vehicle on such rope; and(d)with the sanction of the Collector, to remove any tree which interferes or is likely to interfere with the construction or working of the aerial ropeway :Provided that-(i)the promoter shall cause as little damage as possible in the exercise of the powers conferred by this section; and(ii)nothing in this section shall confer on the promoter any right other than that of user in any immovable property.
