(1)Every application to be made under section 6 shall contain all the information relevant to the proposed ropeway and may include-(a)a description of the undertaking and of the route to be followed by the proposed ropeway;(b)a description of the system of construction and management and of the advantages to the community to be expected from such ropeway;(c)an estimate of the-cost of construction thereof;(d)a statement of the estimated working expenses and profits expected;(e)a statement of the maximum and minimum rates which it is proposed to charge;(f)such maps, plans, sections and diagrams as may be(g)a description of basic engineering design and risk analysis of ropeway, schemes for safety requirements and emergency plan for rescue operations; and(h)drawings showing the electrical layouts control circuits, lighting circuits and earthlings systems prescribed and such other information as the licensing authority may require in order to form an idea of the proposal.
