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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(7) in Rajasthan Ropeway Rules, 2000

(7)Where any accident in the running of the Ropeway neither involves any loss of human life nor serious physical injury but involves serious mental, physical stress and agony with imminent danger to life owing to dis-functioning of the Ropeway, the promoter or any person for the time being acting on his behalf or being the in-charge of the Ropeway system, shall take all possible steps to ensure safety of the persons involved in the accident or malfunctioning of the Ropeway and seek all possible help and take all prudent steps for safety and providing relief to the persons involved in the accident or malfunctioning of the Ropeway.