Section 11 in The U.P. Aerial Ropeways Rules, 1931
11.
The inspector appointed under Section 11 of the Act shall be the technical adviser to the local Government, and his duty shall be to make a general inspection of the ropeways at least once a year, to make such other inspections as may from time to time be necessary and to advise Government regarding works of public safety and convenience and the general working of the ropeways and such other matters as may be referred to him.Accidents .
