Section 5(2) in The Orissa Aerial Ropeways Act, 1957
(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 24 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 ropeway; and(xi)such other matters as the State Government may deem necessary.
