Section 4 in The Maharashtra Aerial Ropeways Act, 1956
4. Appointment of Inspectors and subordinate officers and servants and their powers and duties.
(1)The State Government may appoint such persons as they deem fit to be Inspectors of aerial ropeways.(2)The 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 to inspect such ropeways 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 State Government may also appoint other subordinate officers and servants with such designations and assign to them such powers, duties and functions as may be necessary for carrying out the purposes f this Act.
