Section 12 in The Bihar and Orissa Aerial Ropeways Act, 1924
12. Appointment and duties of Inspectors.
(1)The [State] [Substituted by Adaptation of Laws Order.] Government may appoint such persons as it deems fit, to be Inspectors of aerial ropeways and may fix the fees to be charged to promoters for the performance by Inspectors of their duties under this Act.(2)It shall be the duty of an Inspector from time to time to inspect aerial ropeways and to determine whether they are maintained in a fit condition and worked with due regard to the safety of the persons carried or employed thereon and of the general public and consistently with the provisions of this Act and of the rules made thereunder and with the terms of the order made under Section 6.
