(1)Every promoter of a Ropeway installed for the purpose of carrying passengers, goods or animals shall make necessary arrangement for efficient and safe working of the Ropeways.(2)The person in charge of the Public Ropeways acting on the authority of the promoter shall each time before the start of the Ropeway operations ensure that,-(a)an inspection all its systems and appurtenances is carried out;(b)it is fit for traffic;(c)it can be used without danger to those using it or to those employed thereon or to the general public;(3)Every promoter of a Ropeway meant for industrial use shall make necessary arrangement for efficient and safe working of the Ropeway.(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.(5)Every promoter shall ensure that besides regular checking and inspection of the Ropeway system by the employees and officers, special checking and inspection is also carried out periodically as per directions of the Licensing Authority by the engineers and staff of the company which initially installed the system or by any other company or consultant specialised in the field or Ropeways installation or maintenance.(6)The wear and tear of the equipments trolley or Gondola shall be promptly serviced and the defective parts shall be replaced immediately without delay.(7)Every promoter or its manager shall maintain register of inspections regularly for each Ropeway system and all necessary details of day to day and periodical inspections shall be maintained in Form 'C' appended to these rules and shall be submitted to the Licensing Authority or the District Inspector or the Chief Inspector or Ropeway as and when they come to inspect the Ropeway system.
