Section 11(1) in Himachal Pradesh Aerial Ropeways Act, 1968
(1)The State Government may appoint Inspectors of aerial ropeways [out of Graduate (Mechanical Engineers, not below the rank of an Executive Engineer] [Inserted vide Act No. 13 of 1995.], and may fix the fees to be charged to promoters for the performance by Inspectors of their duties under this Act.
