Section 7 in The Maharashtra Aerial Ropeways Act, 1956
7. Contents of Application.
- Every application to be made under section 6 shall include,-(a)a description of the undertaking and of the route to be followed by the proposed serial ropeway;(b)a description of the system of construction and management and of the advantages to the community to be expected horn such ropeway;(c)an estimate of the cost of construction thereof;(d)a statement of the estimated working expenses and profits in respect thereof;(e)a statement of the maximum and minimum rates which it is props to change;(f)such maps, plans, sections and drawings in connection therewith as the State Government may require in order to form an idea of the proposal.
