(1)The promoter of a public Ropeway shall make necessary arrangements at the entry and exit points for safe, convenient and comfortable stay of the persons using the Rope way system.(2)facility of pure drinking water may be provided at entry or exist points as also at various sub-systems or junctions, if any. During summer, it may be ensure that the water made available is cool.(3)adequate facilities for toilets and urinals shall be provided by the promoter at all entry, exit and waiting places.(4)where any stalls or eating jaunts or counter or stalls of cold drink or hot drinks are provided either by the promoter or under License from him in the premises under his control or possession shall ensure that reasonable rates of all these things are charged from the persons and each counter or stall shall conspicuously display rate chart.(5)In case where the rates are found to be excessive in comparison to that class of things supplied in the areas/town/city, the Licensing Authority may regulate the rates and direct the promoter to ensure due compliance from the vendors.(6)Where civic amenities, facilities as specified under this rule are found to be lacking or are inadequate, the Licensing Authority may require the promoter to provide such facilities to the persons using the Ropeway.(7)Non compliance of the directions of the Licensing Authority may be deemed to be breach of the conditions of the License.
