5. Procedure where application is in respect of aerial ropeway on land not belonging to promoter.
(1)When the application is for sanction to construct an aerial ropeway in land not belonging to such intending promoter, the State Government shall cause notice of such application together with a draft of the proposed order under Section 6 to be published in the Gazette and at convenient places on or near the route along which the aerial ropeway is intended to be constructed or worked and to be served on the occupiers (if any) of land and on all persons known or believed to be interested in land, on such route in the manner provided in Section 9 of the Land Acquisition Act I of 1894, and shall in such notice fix a date, which shall not be less than sixty days from the date of the publication in the Gazette of the aforesaid notice and draft of the proposed order after which the application and any objection or suggestion with respect thereto which may be received from any person on or before such date, will be considered.(2)The draft of the proposed order may specify-(i)a time within which the construction shall be commenced;(ii)a time within which the construction shall be completed ;(iii)the conditions 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;(iv)the conditions relating to the construction of the ropeway over mining properties in accordance with rules made under Section 24 and over public ways of communication;(v)the conditions under which the promoter may sell or transfer his rights to any person;(vi)the motive power to be used on the ropeway and the conditions (if any) on which such power may be used ;(vii)the minimum headway to be maintained under different parts of the rope;(viii)the points under the rope at which bridges or guards shall be constructed and maintained;(ix)the amount of security (if any) to be deposited by the promoter in the event of his application being granted;(x)the traffic which may be carried on the ropeway; and(xi)such other matters as the State Government may deem necessary.
