21A. Liability to pay compensation on the principles of no fault.
(1)Where death or permanent disablement of any person or livestock and/ or damage to a property, has resulted from an accident arising out of the use of ropeway, the promoter or promoters of the ropeway shall jointly and severally, be liable to pay compensation in respect of such death or disablement of any person and or livestock or damage to a property.(2)The amount of compensation for death or permanent disablement of persons or in the case of minor injury or in case of loss of livestock or loss or damage of property, to be paid under sub section (1) shall be such sums as may be prescribed.(3)A claim for compensation under sub-section (1) shall neither be defeated by reason of any neglect or default of the person or livestock, in respect of whose death or permanent disablement, the claim has been made nor shall be quantum of compensation recoverable in respect of such death or permanent disablement be reduced on the basis of the share of such person or livestock in the responsibility for such death or permanent disablement.(4)The right to claim compensation under this section in respect of death or permanent disablement of any person or livestock shall be in addition to the right of any such person to claim compensation in respect thereof under any other law for the time being in force:Provided that the amount of compensation payable under any other law, for the death or bodily injury shall be reduced from the amount of compensation payable under this section.
