Section 11(1) in The Bihar and Orissa Aerial Ropeways Act, 1924
(1)Notwithstanding anything contained in Section 6 or 7, no aerial ropeway shall be opened for any kind of traffic until the [State] [Substituted by Adaptation of Laws Order.] Government has by an order sanctioned the opening thereof for that purpose. Such sanction shall not be given until an Inspector has, after inspection of the aerial ropeway, reported in writing to the [State] [Substituted by Adaptation of Laws Order.] Government-(a)that he has made a careful inspection of the aerial ropeway and its appurtenances;(b)that the terms of the order made under Section 6 have been complied with;(c)that the aerial ropeway is fit, and sufficiently equipped, for the traffic for which it is intended; and(d)that the aerial ropeway can, in his opinion, be used without danger to the persons carried or employed thereon and to the general public.
