Section 3 in Bye-Laws of Solang Ropeway-cum-Ski Centre, Ski Himalayas Ropeway Pvt. Ltd, an SPV of a Power Himalayas Ltd., at Solang Nallah of Tehsil Manali, Distt. Kullu, Himachal Pradesh bye-laws, 2010
3. Manner and other conditions to regulate.
- The manner and other conditions to regulate the operation of ropeways shall be as under:-(a)the speed of the aerial ropeways shall be upto 6 meters per second.(b)The maximum weight of passengers including pets to be carried in each cabin shall not exceed 640 Kg.(c)The maximum number of persons allowed to be carried in each cabin shall be 8 adults.Explanation. - (i) For the purpose of this bye-law, 2 children above the age of 3 years upto the age of 12 years shall be counted as one adult and(ii)Children below the age of 3 years shall not be counted for the purpose of maximum number of passengers to be carried in each cabin.(d)the passengers shall not be allowed to carry the arms and ammunition as defined in the Arms Act, 1959 and the alcohols/intoxicants while traveling on the ropeways.(e)the passengers shall not be allowed to eat, drink or smoke while traveling on the ropeway; and(f)the promoter company may refuse any passenger to ride the cabin if any employee of the company finds that any person is under the influence of any intoxicant or is otherwise physically/mentally unfit to travel on the ropeway or apprehend any danger to himself or the co-passengers or employee(s) of the promoter company.(g)The promoter company shall allow passengers to carry small luggage like brief case or hand bags with them free of charge.(h)The promoter company shall not be responsible for loss of personal belongings of the passengers and they will themselves take care of their belongings during travel on the aerial ropeway.(i)If the employee(s) of the promoter company have any doubt on any passenger travelling on the aerial ropeway that he is carrying some goods which are prohibited as per bye-law 3(d), the employee of the promoter company shall be allowed by the passenger to search his luggage.(j)During the maintenance/break down period of aerial ropeway, the promoter shall inform the Inspector Ropeways and public by advertising in the leading newspapers of the region and local newspapers in respect of the closure and re-opening of the aerial ropeway(k)Ticket once sold will not be re-fundable under normal circumstances. The refund will only be granted in case of any reason beyond the control of the promoter company or due to fault on their part.(i)The time of alighting at upper/lower terminal stations shall be exhibited on the tickets.(m)Ticket counter and sale of tickets shall normally be closed one hour before the closing time of aerial ropeway operation schedule and the same shall be mentioned in the notice board at the counter.(n)The promoter company shall make the adequate arrangements for keeping cabins and reception area clean and shall provide proper lighting, toilet, drinking water facilities at upper and lower stations.(o)The promoter company shall provide a special chair at upper and lower stations to help the handicapped persons in embarking and disembarking.(p)The promoter company shall make provision for issuing out-of turn Ticket to handicapped persons, so that they are not required to stand in normal queue.(q)The promoter company shall provide Fire-Fighting equipments at both stations(r)The promoter company shall make adequate arrangements for parking of vehicles of passengers traveling on this ropeway.(s)Passengers shall not be allowed to resort to any activity causing nuisance to public in the premises of the ropeway and while travelling in the cabins.(t)The passengers as well as the promoter shall abide by the provisions of these bye-laws and the Act.(u)The company reserves the right of admission.
