Section 12(2) in The Bihar and Orissa Aerial Ropeways Act, 1924
(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.
