(1)Whenever any accident of a description attended with loss of human life or serious physical injury to any human being or with a serious injury to the property occurs in the course of working of a ropeway, the promoter or any person authorised by him in this behalf shall forthwith -(a)inform and report the matter to the officer-in-charge of the police station in whose jurisdiction the accident occurs;(b)inform in writing to the Licensing Authority, the Deputy Commissioner and District Magistrate of the District in which the accident has occurred; and(c)inform the nearest hospital or dispensary.
