Section 16 in The Bihar and Orissa Aerial Ropeways Act, 1924
16. Reporting of accidents.
- When in the course of working an aerial ropeway any accident occurs which causes loss of life or serious bodily injury or serious injury to property or is of any other description which the [State] [Substituted by Adaptation of Laws Order.] Government may specify in this behalf in rules made under this Act, the promoter shall give such notice of the occurrence to such authorities, and in such form, and within such time, as may be prescribed by rules made under this Act.
