Section 16 in The U.P. Aerial Ropeways Rules, 1931
16.
Whenever an accident of the nature described in Section 21 of the Act his occurred in the course of working of an aerial ropeway the District Magistrate, or any other Magistrate who may be appointed in this behalf by the local Government, may direct an investigation into the causes which led to the accident to be made by subordinate Magistrate or by the Police. When it is decided to make an inquiry the Magistrate or Police officer so deputed shall proceed to the scene of the accident and conduct the inquiry. The Magistrate or Police officer may summon any of the promoter's servants and any other person whose presence he may think necessary and, after taking the evidence and completing the inquiry, shall forward a copy of the report to the promoter and to the local Government.Duties of Police Officer
