Section 14 in The U.P. Aerial Ropeways Rules, 1931
14.
When any accident attended with loss of human life or with grievous hurt, as defined in the Indian Penal Code or with serious injury to property, occurs on the ropeway, the promoters servants nearest to the place at which the accident occurred shall give notice of the accident by telegram to the local Government or the Inspector, the District Magistrate, and the Superintendent of Police of the District in which the accident occurred, to the officer in charge of the police station within the local limits of which it has occurred, and to the nearest dispensary. It shall be the duty of the promoters' servants to afford medical aid to the sufferer and to see that they are properly handled and carefully attended to till they are removed to their houses or handed over to the care of their relatives or friends.
