(1)An application by an intending promoter as specified in Section 3 for sanction to construct or work an aerial ropeway shall be made to the State Government and shall be accompanied by such particulars, estimates, plans and drawings as the State Government may require.(2)The State Government may accord sanction to such an intending promoter to enter on any immovable property and to make such surveys as may be necessary to enable him to furnish the information required by the State Government under Sub-section (1) :Provided that-(a)such intending promoter shall not be entitled to enter into any building or upon any enclosed court or garden attached to a dwelling house (unless with the consent of the occupier thereof) without previously giving Such occupier at least seven days' notice in writing of his intention to do so; and(b)such intending promoter shall, before he enters any immovable property, pay or tender payment for all necessary damage to be done and in case of dispute as to the sufficiency of the amount so paid or tendered he shall at once refer the dispute to the Collector whose decision shall be final.
