Section 31 in The Orissa Aerial Ropeways Rules, 1959
31. A promoter, other than the State Government, shall pay a fee of.
-(a)Rs. 100. (One hundred rupees) only for every mile or part of a mile of its ropeway for every inspection under Section 11 of the Act subject to a maximum of Rs. 400 (Four hundred rupees) only in each case; and(b)Rs. 50 (Fifty rupees) only for every mile or part of its ropeway for every periodical inspection under Section 12 of the Act subject to a maximum of Rs. 200 (Two hundred rupees) only in each case :Provided that if any inspection referred to above, for which the fee prescribed in this rule has been paid/is made in any year, no fee shall be charged for a second or subsequent inspection made in that year unless such further inspection is made on an application by the promoter or is necessary as a result of the extension or alteration of the ropeway or is, in the opinion of the Inspector necessitated by a breach of any of the provisions of the Act or of the rules thereunder or by the neglect or failure of the promoter to carry out, within the stipulated time, any written order of the Inspector.
