Section 16 in The Orissa Aerial Ropeways Act, 1957
16. Reporting of accident.
- When in the course of working an aerial ropeway any accident occurs which causes loss of life or serious bodily injury or serious injury to property or is of any other description which the State Government may specify by rules made in this behalf the promoter shall give such notice of the occurrence to such authorities, and in such form, and within such time, as the State Government may by rules provide.
