Section 14(2) in The Bombay Aerial Ropeways Rules, 1959
(2)On the occurrence of an accident referred to in sub-rule (1), the promoter shall at his expense -(a)immediately inform the nearest medical officer who shall render medical aid to the injured persons ;(b)arrange for first aid and other necessary facilities to such persons till they are removed to their homes or handed over to the care of their relatives or friends.
