Himachal Pradesh High Court
Court On Its Own Motion vs . State Of H.P. on 21 November, 2023
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Jyotsna Rewal Dua
Court on its own motion vs. State of H.P. .
CWPIL No. 33 of 2023 21.11.2023 Present: Court on its own motion.
Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General & Mr. Arsh Rattan, Mr. Sidharth Jalta, Deputy Advocate Generals, for the respondents- State.
of Perused the minutes of the meeting of "Regulatory rt Committee" of Adventure Sports qua River Rafting held on 17.06.2023. The said report acknowledges that several rafting operators are not plying the rescue raft with a passenger raft inspite of the fact that Rule 11 (b) of the Himachal Pradesh River Rafting Rules, 2005, requires two rescue rafts or one raft and a kayak to be possessed by an operator. The implementation of these Rules does not therefore appear to be proper.
The DC Kullu shall file a report as to what active measures have been taken to implement these Rules, how many operators were penalized for not following these Rules in the last two years,and what other effective steps were proposed for ensuring that fatal accidents do not occur while rafting.
List on 14.03.2024.
( M.S. Ramachandra Rao )
Chief Justice
21st November, 2023 ( Jyotsna Rewal Dua )
(priti) Judge
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