Section 35 in The Orissa Aerial Ropeways Rules, 1959
35.
Whenever an accident of the nature described in Section 16 has occurred in the course of an aerial ropeway the District Magistrate or any other Magistrate who may be appointed in this behalf by the State Government may direct an investigation into the causes which led to the accident to be made by a subordinate Magistrate or by the Police. When it is decided to make an enquiry the Magistrate or Police Officer so deputed shall proceed to the scene of the accident and conduct the enquiry there and shall at once advise the promoter and the Inspector of the date and hour at which the enquiry will commence. The Magistrate or Police Officer may summon any of the promoter's servants and any other person whose presence he may think necessary and after taking the evidence and completing the enquiry shall forward a copy of the report to the promoter and to the State Government.
