Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Aerial Ropeways Act, 1957

(1)The State Government may appoint such persons as they deem fit, to be Inspectors of aerial ropeways and may fix the fees to be charged to promoters tor the performance by Inspectors of their duties under this Act.