Section 10 in The Orissa Aerial Ropeways Rules, 1959
10.
No licence to construct an aerial ropeway directly or within a lateral distance of 150 feet of any permanent structure situated on land (or mineral property) not belonging to the intending promoter shall be granted by the State Government save on the following conditions;(a)that the promoter satisfies the State Government that the construction of the ropeway on the proposed alignment is unavoidable; and(b)that such safeguards are provided as may, in the opinion of the State Government, be necessary to prevent danger to such structure and injury to any persons lawfully using or employed in such structure.
