Section 10(1) in The Orissa Aerial Ropeways Act, 1957
(1)The owner or agent of a mine as defined in Section 2 of the Mines Act, XXXV of 1952 or the manager to a mine appointed under Section 17 of the said Act shall give to such authority as the State Government may by general or special order direct sixty days' notice before commencing or extending any mining operations under his control at or to any point within such distance of any post appertaining to an aerial ropeway as the State Government may by rules provide.
