Section 12 in The Bombay Aerial Ropeways Rules, 1959
12.
For the response of erecting, examining, repairing, altering or enclosed garden appurtenant to any building under, over, along, across or upon which the ropeway is to be or has been installed, without giving previous notice of at least 7 days of his intention to do so to the owner or occupier of the property:Provided that, the promoter may, for the purposes of preventing any accident, enter such property without such notice, but shall immediately thereafter make a report of the action taken by him to the Inspector and the Collector and send an intimation of such action to the owner or occupier of the property.
