(2)The provisions of sub-section (1) shall extend to the opening of additional sections of the aerial ropeway, and to deviation lines and any alteration or reconstruction materially affecting the structural character of any work to which the provisions of subsection (1) apply or are extended by this sub-section.[14A. Periodical inspection after opening of aerial ropeway. - (1) Every aerial ropeway shall be inspected by the Inspector at least once in a year.
