14. Inspection of aerial ropeway before opening. - (1) No aerial ropeway shall be opened for any kind of traffic until the State Government or an Inspector empowered by the State Government in this behalf has, by an order, sanctioned the opening thereof for that purpose. Such sanction shall not be given until rules for the safe and efficient working of the aerial ropeway have been duly made under section 45 and an Inspector has, after inspection of the aerial ropeway, reported in writing to the State Government,-
(a)that he has made a careful inspection of the aerial ropeway and appurtenances;(b)that the moving and fixed dimensions and other conditions prescribed under sub-section (4) of section 9 and sub-section (1) of section 10 have been complied with;(c)that the aerial ropeway is sufficiently equipped for the traffic for which it is intended;(d)that the aerial ropeway is, in his opinion, fit for public traffic and can be used without danger either to the persons, animals or goods carried thereon, or to the persons employed thereon, or to the general public.(2)The provisions of sub-section (1) shall extend to the opening of additional sections of the aerial ropeway, and to deviation lines and any alteration or reconstruction materially affecting the structural character of any work to which the provisions of subsection (1) apply or are extended by this sub-section.[14A. Periodical inspection after opening of aerial ropeway. - (1) Every aerial ropeway shall be inspected by the Inspector at least once in a year.(2)Before the initial inspection is carried out by the Inspector under section 14 or the periodical inspection under sub-section (1), the promoter shall also submit a report of inspection carried out by an agency authorised by the Advisory Board in this behalf.]Construction and Maintenance of Aerial Ropeways for Public Traffic
