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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4) in Rajasthan Ropeway Rules, 2000

(4)The person in-charge of the Ropeway (meant for industrial use) acting on the authority of the promoter shall, each time before the start of Ropeway operation ensure that-
(a)an inspection of all its system or appurtenance is carried out;
(b)it is fit of use;
(c)it can be used without danger to those using it or to those working in that industrial undertaking.