Section 11 in The Punjab Aerial Ropeways Act, 1926
11. Appointment of Inspectors.
(1)The [State] Government may appoint Inspectors of Aerial Ropeways 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 such Inspectors from time to time to inspect aerial ropeways and to determine whether they are maintained in a fit condition and worked with due regard to the convenience and safety of the public, and consistently with the provisions of this Act.
