Section 7 in The Bihar and Orissa Aerial Ropeways Act, 1924
7. Rights of user.
- When an application for sanction to construct or work an aerial ropeway in land not belonging to the promoter has been granted, the promoter shall have right so far as is necessary for the construction and working of the aerial ropeway, and in conformity with the order made under Section 6,-(a)to enter on any immovable property;(b)with the sanction of the Collector, to fix, maintain or remove any post;(c)with the sanction of the Collector, to suspend and maintain a rope over, along and across any property, and to carry vehicles on such rope; and(d)[ With the sanction of the Collector, and subject to such rules as may be made in this behalf by the State Government, to remove- [Substituted by Section 2 of Bihar Act 14 of 1951.](i)any tree, shrub, hedge, jungle-growth or other plant standing or lying near an aerial ropeway;(ii)any structure whether of masonry, brick, wood, mud, metal or any other material whatsoever which has been placed or has fallen near any such ropeway subsequent to the issue of an order under Section 6,which interrupts or interferes with, or is likely to interrupt or interfere with the construction or working of the aerial ropeway :]Provided that-(i)the promoter shall cause as little damage as possible in the exercise of the powers conferred by this section; and(ii)nothing in this section shall confer on the promoter any right other than that of user in any immoveable property.
