Section 6(1) in The Punjab Aerial Ropeways Act, 1926
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, on application made by any promoter and after due consideration of details supplied in accordance with section 5, publish in the Official Gazette a draft of the proposed order authorizing the construction of an aerial ropeway within any specified area or along any specified route by or on behalf of such promoter, subject to such restrictions and conditions as the [State] Government may deem proper.
