Section 6(4) in The United Provinces Aerial Ropeways Act, 1922
(4)The draft of the proposed order may specify -(i)a time within which the capital required for the construction of the aerial ropeway shall be raised ;(ii)a time within which the construction shall be commenced ;(iii)a time within which the construction shall be completed ;(iv)conditions under which a concession, guarantee or financial assistance may be given by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"], or a local authority to the promoter;(v)rights of purchase by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] or a local authority;(vi)rules regarding audit and accounts ;(vii)rules regarding arbitration or the settlement of disputes ;(viii)specifications relating to the structural design, quality of materials, factors of safety, method of computing stresses, and other such technical details as may be considered necessary;(ix)rules relating to the construction of the ropeway over railways, roads or other public ways of communication ;(x)conditions under which the promoter may sell or transfer his rights to another company; .(xi)conditions under which the ropeway may be taken over by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] to be worked by itself or by a local authority or by a company other than the promoter;(xii)the motive power to be used on the aerial ropeway and the conditions, if any, on which such power may be used ;(xiii)the minimum headway to be maintained under different parts of the rope;(xiv)the points under the rope at which bridges or guards shall be constructed and maintained;(xv)the amount of security, if any, to be deposited by the promoter in the event of his application being granted ; and(xvi)such other matters as the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may deem necessary.
