Section 14 in The Bombay Aerial Ropeways Rules, 1959
14.
(1)Accidents of the description specified in clause (a) of section 20, shall be jointly enquired into by a Standing Committee consisting of the servant of the promoter in charge of the station on the aerial ropeway nearest to the place at which the accident occurred or, where there is no station, the promoter's servant in charge of the section of the aerial ropeway on which the accident occurred, the police officer, the Magistrate and the Inspector within whose jurisdiction the accident has occurred and a report shall be submitted to the State Government by such Committee. The Inspector will act as the Chairman and Convener of the Committee. When an inquiry is being made, the promoter shall produce before the Committee all his servants whose evidence is likely to be required. After considering the recommendations made by the Committee, the State Government may give directions to the promoter for the prevention of recurrence of similar accidents and the promoter shall carry out the directions.(2)On the occurrence of an accident referred to in sub-rule (1), the promoter shall at his expense -(a)immediately inform the nearest medical officer who shall render medical aid to the injured persons ;(b)arrange for first aid and other necessary facilities to such persons till they are removed to their homes or handed over to the care of their relatives or friends.
