Section 9 in The Orissa Aerial Ropeways Rules, 1959
9.
The Inspector will be the technical adviser to the Government of Orissa, and his duty shall be to inspect the ropeways at least once a year and to advise the Government regarding works of public safety and convenience and general working of the ropeways and such other matters as may be referred to him.Under Clause (c) of Sub-section (2) of Section 24.
