Section 6(1) in The United Provinces Aerial Ropeways Act, 1922
(1)The [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, on application made by any promoter and after due consideration of the details supplied in accordance with Section 5, publish in the [Official Gazette] [Substituted for "Gazette" by the ALO, 1937], a draft of the proposed order authorizing the construction by or on behalf of such promoter, subject to such restrictions and conditions as the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may think proper, of an aerial ropeway within any specified area or along any specified route -(a)for the public carriage of passengers ;(b)for the public carriage of passengers, animals and goods ; or .(c)for the public carriage of animals and goods.
