Section 4 in The United Provinces Aerial Ropeways Act, 1922
4. Contents of application.
- Every such application shall include -(a)a description of the undertaking and of the route to be followed by the proposed aerial ropeway;(b)description of the system of construction and management and the advantages to the community to be expected from the ropeway;(c)an approximate estimate of the cost of construction thereof;.(d)a statement of the estimated working expenses and profit expected;(e)a statement of the maximum and minimum rates proposed to be charged ;(f)such maps, plans, sections, and diagrams as the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may require in order to form an idea of the proposal may require in order to form an idea of the proposal.
