4. Appointment of certain Inspectors and subordinate officers and servants and their powers and duties.
(1)The State government may appoint such person to be the Chief Inspector of Rope ways for the State and the Inspector of Rope ways for a district (hereinafter referred to as the District Inspector) as it deems fit and may fix the fees to be charged to promoters for the performance by them of their duties under this Act.(2)The Chief Inspector and District Inspector shall exercise such powers and perform such functions and duties as may be provided by or under the provisions of this Act. It shall also be the duty of any such inspector from time to time and at least once a year in case of the Chief Inspector and once a quarter in case of the District Inspector to inspect the rope ways and to determine whether they are maintained in a fit condition and worked with due regard to the convenience and safety of the persons using them and of the general public, and consistently with the provisions of this Act.(3)The Chief Inspector and the District Inspectors shall, for the purpose of any of the duties which they are authorised or required to perform under this Act, be deemed to be public servants as defined under Section 21 of the Indian Penal Code, 1860 (Act No. 45 of 1860).(4)The promoter and his servants and agents shall afford to the Chief Inspector and the District Inspector all reasonable facilities for performing the duties and exercising powers imposed and conferred upon them by or under this Act.(5)The State Government may also appoint other subordinate officers and servants with such designations and assign them such powers, duties and functions as may be necessary for carrying out the purposes of this Act.Chapter-III Procedure and Preliminary Investigation
