(7)The draft proposed License shall contain the following details of the proposed Public Ropeway namely:-(i)the name, address and other descriptions of the proposed Licensee;(ii)the place or places where the Ropeway is to be constructed/installed with the route over which the same shall operate;(iii)the time within which the capital required for construction of the Ropeway shall be raised;(iv)the time within which the construction shall be completed:(v)the time within which the Ropeway shall be completed;(vi)the condition under which the concession, guarantee or financial assistance may be given to the promoter;(vii)the right of purchase of Ropeway by the State Government or Local Authority;(viii)The conditions regarding audit and accounts;(ix)the conditions regarding arbitration for settlement of disputes;(x)the specifications relating to structural designs, quality of material, factors of safety, methods of computing stresses and other such technical details as may be considered necessary by the Licensing Authority with power approval of the State Government in the Tourism Department;(xi)the moving the fixed dimensions of the rope way, its subsystems and appurtenances;(xii)the maps, plans, sections and diagrams as approved by the Licensing Authority with the prior concurrence of the State Government in the Tourism Department;(xiii)the condition relating to the construction of Ropeway over roads or other public ways of communication except Railways for which previous sanction of the Railways for which previous sanction of the Railways shall have to the obtained through the Central Government before constructing or communicating Ropeway over the Railways;(xiv)the condition under which the promoter may sell or transfer his right to the State Government or to a Local Authority or to any person, body corporate, firm, association of individuals other than the promoter;(xv)the motive power to be used on the rope way and the condition, if any, on which such power may be used;(xvi)the minimum headway to be maintained under different parts of the rope;(xvii)the points of or under rope way at which bridges or guards shall be constructed or maintained or parks shall be developed;(xviii)the traffic which may be carried on the rope way, the traffic which the promoter shall be bound to carry and the traffic which he may refuse to carry;(xix)the maximum and minimum rates that may be charged by the promoter subject, however to the maximum rates as may be ordered by the Licensing Authority.(xx)the amount of security, if any, to be deposited by the promoter in the event of application being granted;(xxi)the measures that may be considered necessary to be taken by the promoter for the prevention and control of likely accident in the working of the Ropeways;(xxii)the measures that may be considered necessary for the prevention and control of any type of pollution caused of or likely to be caused by the working of the Ropeways;(xxiii)the measures for comfortable sitting and or standing space for persons using the ropeway at the entry and exit points as also provisions for fresh air, drinking water and other civic amenities at these places;(xxiv)such matters as the State Government may deem necessary and lay down from time to time which shall be deemed to be forming part of the conditions of License; and(xxv)duration of License (i.e. the date of commencement and termination)
