14A. [ Periodical inspection after opening of aerial ropeway. [Section 14A inserted by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).]
(1)Every aerial ropeway shall be inspected by the Inspector at least once in a year.(2)Before the initial inspection is carried out by the Inspector under section 14 or the periodical inspection under sub-section (1), the promoter shall also submit a report of inspection carried out by an agency authorised by the Advisory Board in this behalf.]Construction and Maintenance of Aerial Ropeways for Public Traffic
