Section 11(1)(a) in Rajasthan Ropeway Rules, 2000

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State of Rajasthan - Subsection

Section 11(1)(a) in Rajasthan Ropeway Rules, 2000

(a)the promoter requests the Licensing Authority in writing stating that the grounds on which the Ropeway was closed, no longer exist and that the defect/faults in the Ropeway system or part thereof, as the case may be, have been removed and the Ropeway is in a safe and fit. condition; and

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State of Rajasthan - Subsection

Section 11(1)(a) in Rajasthan Ropeway Rules, 2000