19A. [ Insurance against the third party risk. [Section 19A and 19B inserted by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18lh June 2004 (w.e.f. 01-08-2004).]
(1)The promoter of every aerial ropeway shall obtain a policy of insurance in respect of the aerial ropeway from an authorised insurer recognised under the relevant insurance law.(2)The policy of insurance obtained by the promoter under sub-section (1) shall cover the insurance of the person travelling in the aerial ropeway including those persons employed by the promoter in connection with the operation of such aerial ropeway against any liability which may be incurred by him in respect of the death of or bodily injury to any person including of the goods or his authorized representatives carried in the aerial ropeway or damage to any property of third party caused by or arising out of the use of aerial Ropeway.
