Section 6(1) in The Bengal Aerial Ropeways Act, 1923
(1)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may, on application made by any intending promoter, and after due consideration of the details supplied in accordance with section 5, publish in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] a draft of the proposed order authorising the construction by, or on behalf of, such promoter, subject to such restrictions and conditions as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may think proper, of an aerial ropeway within any specified area or along any specified route-(a)for the public carriage of passengers;(b)for the public carriage of passengers, animals and goods; or(c)for the public carriage of animals and goods.
