Section 14(1) in The Maharashtra Aerial Ropeways Act, 1956
(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 appurtenance;(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 serial 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 the general public.
