(2)Notwithstanding anything in sub-section (1), any person by whom a ropeway was, in any part of the State, being worked immediately before the commencement of this Act, whether for public, private or industrial purpose may, on an application being made by him in this behalf and after such inquiry as may be considered necessary, be, by license, authorised to continue the working of such ropeway subject to such restrictions and conditions as may, for the purpose of bringing the working of such ropeway, as far as may be, into accord with the provisions of this Act, be specified in the license.
