Section 12(2) in The Orissa Aerial Ropeways Act, 1957
(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 provision of this Act and of the rules made thereunder and with the term of the order made under Section 6.
