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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(b) in Rajasthan Ropeway Rules, 2000

(b)Licensing authority has got the Ropeway or part thereof which was closed to traffic, inspected by the District Inspector or the Chief Inspector, as the Licensing Authority may deem necessary and the report of the said Inspector certifies that the Ropeway or part thereof, as the case may be, is in a safe and fit conditions to traffic for which it was closed earlier owning to unsafe condition.