Section 10 in Himachal Pradesh Aerial Ropeways Act, 1968
10. Inspection of aerial ropeways before opening.
(1)No aerial ropeway shall be opened for any kind of traffic until the State Government has, by order, [sanctioned] [Opening of Aerial Ropeway 'Timber Trail Resort and Banser Hill Top' near Parwanoo in Solan District sanctioned vide Not. No. PBW (B&R) (b)3(5)-1/84, dated 7th April, 1988 published in R. H. P. dt. 4th Dec. 1993 and Aerial Ropeways at Shri Naina Devi Ji, District Bilaspur was opened vide No. PBW(B&R)(B)3(6)4/93. dated 29th July, 1997 and published in Hindi in R.H.P. (Extra-Ordinary), dated 4.8.97, p.2953-2954].] the opening thereof for that purpose. The sanction of the State Government under this section shall not be given until an Inspector has reported in writing to the State Government,-(a)[that he as well as the Expert Committee has made a careful inspections] [Substituted for the words 'that he has made a careful inspection' vide Act No. 13 of 1995.] of the aerial ropeway and appurtenances;(b)that the moving and fixed dimensions and other conditions prescribed under the order have been complied with;(c)that the aerial ropeway is sufficiently equipped for the traffic for which it is intended;(d)that the bye-laws and working rules prescribed by sections 27 and 32 have been duly made, approved, and promulgated in the manner prescribed in those sections; and(e)that in his opinion [as well as in the opinion of Expert Committee] [Inserted vide Act No. 13 of 1995.] the aerial ropeway is fit for public traffic and can be used without danger to the public using it, or to the person employed thereon, or to the general public.(2)The provisions of sub-section (1) shall extend to the opening of additional sections of the aerial ropeway, to deviation lines, and to any alternation or reconstruction materially affecting the structural character of any work to which the provisions of sub-section (1) apply or are extended by this sub-section.
