Section 5(2) in The Bihar and Orissa Aerial Ropeways Act, 1924
(2)The draft of the proposed order may specify-(i)a time within which the construction shall be commenced;(ii)a time within which the construction shall be completed;(iii)the conditions relating to the structural design, quality of materials, factors of safety, method of computing stresses and other such technical details as may be considered necessary;(iv)the conditions relating to the construction of the ropeway over mining properties in accordance with rules made under Section 22 and over public ways of communication;(v)the conditions under which the promoter may sell or transfer his rights to any person;(vi)the motive power to be used on the ropeway and the conditions (if any) on which such power may be used,(vii)the minimum headway to be maintained under different parts of the rope;(viii)the points under the rope at which bridges or guards shall be constructed and maintained;(ix)the amount of security (if any) to be deposited by the promoter in the event of his application being granted;(x)the traffic which may be carried on the ropeways; and(xi)such other matters as the [State] [Substituted by Adaptation of Laws Order.] Government may deem necessary.
