- When any accident occurs in the course of operations of a ropeway, the promoter shall, with the least possible delay, send notice of the accident to:(i)the State Government;(ii)to the Licensing Authority and to District Ropeway Inspector;(iii)to the Collector of the District;(iv)to the police station within the local limits of which the accident has occurred or to such other magistrate and police officer as the State Government may appoint in this behalf and shall also, if the accident is attended with loss of human life or serious physical injury to any human being, send information to the nearest medical facility.
