Section 13 in The U.P. Aerial Ropeways Rules, 1931
13.
Notice of such accidents shall be sent by letter to the local Government and to the inspector, and shall contain the following particulars, namely:(a)mileage, or station, or both, at which the accident occurred;(b)time and date of the accident;(c)nature of the accident;(d)number of people killed or injured as far as is known; ,(e)cause of the accident, as far as is known;(f)probable detention to traffic.
