Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 5 in Bye-Laws of Solang Ropeway-cum-Ski Centre, Ski Himalayas Ropeway Pvt. Ltd, an SPV of a Power Himalayas Ltd., at Solang Nallah of Tehsil Manali, Distt. Kullu, Himachal Pradesh bye-laws, 2010

5. Conduct of Promoter's Company employee.

(1)Every employee of the Promoter's Company shall behave properly and show courtesy to the passengers.
(2)Every employee of promoter's Company shall strictly abide by any law relating to intoxication within the area of operation of the aerial ropeway and during the course of his duties.
(3)Every employee of the promoter company shall abide by the provisions of these bye-laws and also ensure that the bye-laws are not violated by any person.
(4)In case of breach of bye-laws by the promoter's servant the company shall forfeit a sum not exceeding one month pay of the servant responsible for the act and may take further suitable action under the provision of company bye-laws.