11. The opening of the Ropeway closed under sub-section (1) of the section 19.
(1)Whenever any Ropeway is closed to all traffic or any specified class of traffic under sub-section (1) of section 19 of the Act, the same shall not be opened to said traffic until the-(a)the promoter requests the Licensing Authority in writing stating that the grounds on which the Ropeway was closed, no longer exist and that the defect/faults in the Ropeway system or part thereof, as the case may be, have been removed and the Ropeway is in a safe and fit. condition; and(b)Licensing authority has got the Ropeway or part thereof which was closed to traffic, inspected by the District Inspector or the Chief Inspector, as the Licensing Authority may deem necessary and the report of the said Inspector certifies that the Ropeway or part thereof, as the case may be, is in a safe and fit conditions to traffic for which it was closed earlier owning to unsafe condition.(2)Upon consideration of the report of the District Inspectors or Chief Inspector, as the case may be, if the Licensing Authority is satisfied that there is no danger to the class of traffic for which the Ropeway was closed and the Ropeway is in a safe and fit condition for said traffic, he may sanction the opening of the Ropeway by order in writing and there upon the promoter may be authorised to open the Ropeway.
