- When any of the following accidents occur in the course of working an aerial ropeway for public traffic, namely:-(a)any accident attended with loss of human life or with grievous hurt as defined in the Indian Penal Code (XLV of 1860), or with serious injury to property;(b)any accident of a description usually attended with loss of human life or with such grievous hurt as aforesaid or with serious injury to property;(c)any accident of any other description which the State Government may specify in this behalf in the rules,the promoter shall, without unnecessary delay, [give intimation to the State Government and to the Inspector and send a notice of the accident to the State Government and to the Inspector in such form and within such period as may be prescribed] [Substituted for 'send notice of the accident to the State Government and to the Inspector' by The Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).] and the servant of the promoter in charge of the station on the aerial ropeway nearest to the place at which the accident occurred or, where there is no station, the promoter's servant in charge of the section of the aerial ropeway on which the accident occurred, shall, with the least possible delay, give notice of the accident in [Commissioner of Police in the city area] [Substituted for 'Greater Bombay, to the Commissioner of Police' by The Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).] and elsewhere to the Magistrate of the district in which the accident occurred and to the officer in charge of the police station within the local limits of which such accident occurred.
