Section 20B in Himachal Pradesh Aerial Ropeways Act, 1968
20B. [ Insurance cover. [Section 20-B inserted vide Act No. 4 of 2016, w.e.f. 10.11.2015.]
(1)In case of any accident or mishap, the promoter shall provide comprehensive insurance cover, in the manner as may be prescribed, to the persons availing aerial ropeway services of the Ropeway Projects built under Public Private Partnership(PPP) or Built Operate and Transfer (BOT) mode:Provided that the State Government shall not be liable for any claim on account of any accident or mishap in such Ropeway Projects.(2)The rate of comprehensive insurance shall be decided by the State Government on the advice of the Expert Committee.]
