Section 6 in The Bihar and Orissa Aerial Ropeways Act, 1924
6. Disposal of application.
(1)If after considering the application and, in the case of an application mentioned in Section 5, any objections or suggestions which may have been made in respect of the application or the draft of the proposed order on or before the specified date, [State] [Substituted by Adaptation of Laws Order.] Government is of opinion that the application should be granted with or without modifications, or subject or not any restrictions or conditions the [State] [Substituted by Adaptation of Laws Order.] Government shall make an order accordingly:[Provided that, where the aerial ropeway is to be constructed or worked in whole or in part over any railway or tramway which is a railway within the meaning of [the Constitution] [Substituted by AO for the original proviso.], the order granting the application shall specify the conditions, which shall previously have been approved by [* * *] [Repealed by A.L.O.] the Central Government, of such construction or working].(2)Every order granting such an application shall be published in the [Official Gazette] [Substituted by AO for Gazette.].
