(2)Whenever any accident occurs in the course of working of a Ropeways and no loss of human life or serious physical injure to any person is involved but serious injury to property is occasioned, the promoter or any person acting on his behalf or duly authorised by him in this behalf, shall, besides reporting incident of accident to the officer in charge of the police station having jurisdiction over the site of accident, inform in writing to Licensing Authority, the Collector and Distract Magistrate of the Distract in which the accident occurs.
