Section 36 in The Orissa Aerial Ropeways Rules, 1959
36.
A Police Officer may make an investigation into the causes which led to any accident occurring in the course of the working of an aerial ropeway as contemplated in Section 16, provided no such investigation is made when an enquiry has been commenced or ordered by the Magistrate.Under Clause (k) of Sub-section (2) of Section 24.
