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State of West Bengal - Section

Section 13 in The Bengal Aerial Ropeways Act, 1923

13. Facilities to be afforded to Inspectors. -

The promoter, and his servants and agents, shall afford to an Inspector all reasonable facilities for performing the duties and exercising the powers imposed and conferred upon him by this Act, or by rules made thereunder.Construction and Maintenance of Aerial Ropeways for Public Traffic