Section 13 in The Maharashtra Aerial Ropeways Act, 1956
13. Promoter and his servants, etc. to afford facilities to Inspectors and other officers.
- The promoter, his servants, agents or any person acting on his behalf shall afford to all Inspectors and officers and servants appointed under section 4 reasonable facilities for the exercise of the powers and the performance of the duties and functions conferred and imposed on them under the provisions of this Act and the rules.Inspection of Public Aerial Ropeways
