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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2) in The Bengal Aerial Ropeways Act, 1923

(2)It shall be the duty of any such Inspector from time to time to inspect such ropeways, and to determine whether they are maintained in a fit condition and worked with due regard to the convenience and safety of the persons using them and of the general public, and consistently with the provisions of this Act.