Section 11 in The Jammu and Kashmir Aerial Ropeways Act, 2002
11. Appointment of Inspector.
(1)The Government may appoint Inspectors of aerial ropeways and may fix the fees to be charged from promoters for the performance by Inspector of their duties under this Act.(2)It shall be the duty of such Inspectors, from time to time, to inspect aerial ropeways and to determine whether they are maintained in a fit condition and worked with due regard to the convenience and safety of the public, and consistently, with the provisions of this Act.
