Section 11 in The Bengal Aerial Ropeways Act, 1923
11. Appointment and duties of Inspectors. -
(1)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may appoint such persons as [it deems] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] fit to be Inspectors of aerial ropeways for the public carriage of passengers, animals or goods, and may fix the fees to be charged to promoters for the performance by Inspectors of their duties under this Act.(2)It shall 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.
