Section 8 in Bye-Laws of Solang Ropeway-cum-Ski Centre, Ski Himalayas Ropeway Pvt. Ltd, an SPV of a Power Himalayas Ltd., at Solang Nallah of Tehsil Manali, Distt. Kullu, Himachal Pradesh bye-laws, 2010
8. Compensation in case of accident.
- In case of death or permanent disablement of person(s) resulting from any accident arising out of the use or operation of the aerial ropeway, the promoter company shall be responsible to pay compensation in respect of such death or disablement through insurance company. The minimum amount of compensation shall be payable as under:-a. Children below 12 years: Rs. 50,000/-b. Lady passenger: Rs.1,00,000/-c. Gents passenger: Rs.5,00,000/-d. Foreign passenger: Rs.10,00,000/-(2)For minor injuries during the aerial ropeway journey, normal first aid shall be provided by the employee of Promoter Company.
