Section 12 in The U.P. Aerial Ropeways Rules, 1931
12.
The following shall be deemed to be an accident within the meaning of Section 21 of the Act:(1)derailment of a carrier beyond the station limits, which include the distance between the station and the first trestle on either side of a station;(2)displacement of carrier ropes from the trestle sheaves or saddle;(3)damage to trestle;(4)a carrier striking a trestle or other permanent object; and(5)accident tippling of buckets along the line.
