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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in Rajasthan Ropeway Rules, 2000

(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;