Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(1) in Uttarakhand Ropeways Act, 2014

(1)The State Government may appoint such person to be the Chief Inspector of Ropeways at the State level and other Inspectors of Ropeways at local level (hereinafter referred to as the "District Inspector") as it deems fit and may fix the fees to be charged to promoters for the performance by them of their duties under this Act and as prescribed.