(2)The District Inspector, while inspecting the Ropeway shall ensure that-(i)the same is being maintained in a fit condition;(ii)the same is being maintained with due care and regard to the safety of persons using the same or the general public;(iii)the same is being operated in accordance with provisions of the Act and these rules-(iv)the moving and fixed dimensions as specified under rule 7 of these rules are being complied with by the promoter;(v)the Ropeway is sufficiently equipped for the traffic for which it is intended;(vi)due compliance of the provisions of the Act, rules and conditions of the License has been made;(vii)sufficient measures have been taken to prevent control of pollution caused or likely to be caused by working of the Ropeway;(viii)the ropeway is fit for traffic and can be used without danger to those using it or to the person employed thereon or to the general public;(ix)the carriers and other components of the Ropeways including the cable, wire or rail are in safe workable conditions;(x)the arrangements for embarkation and disembarkation of persons, animals and goods are safe and efficient and do not involve danger to life or property;(xi)in the case of public Ropeways, the rates as fixed under the provision of the Act alone are being charged by the servants of the promoter for carriage of persons, animals and goods and there is no violation of such such provision;(xii)in case of public using the Ropeway for carriage of persons proper receipt of ticket or charges or fair collected by the servants of the promoter is given to the persons using the Ropeways for carriage of person, animal or goods;
