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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in Rajasthan Ropeway Rules, 2000

(3)A copy of the reports of the accidents sent by the promoter or any person acting in his behalf to the Licensing Authority and the Collector and Distract Magistrate of the Distract under sub- rules (1) or (2), as the case may be, shall simultaneously be sent to the District Inspector.