4. Appointment of certain Inspectors and subordinate officers and their powers and duties.
(1)The State Government may appoint such person to be the Chief Inspector of Ropeways at the State level and other Inspectors of Ropeways at local level (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 and as prescribed.(2)The Chief Inspector and the District Inspector shall exercise such powers and perform such functions and duties as may be provided by or under the provisions of the Act. It shall also be the duty of any such Inspector from time to time and at least once a year in the case of the Chief Inspector and once in every six months in the case of the District Inspector to inspect the 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 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 in the Indian Penal Code, 1860 (Central Act 45 of 1860).(4)The promoter and his employees and agents shall provide to the Chief Inspector and the District Inspector all reasonable facilities for performing the duties and exercising the powers imposed and conferred upon them by this Act.(5)The State Government may also appoint experts, ad-visors, consultants and other officers 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
