Section 10 in The Bengal Aerial Ropeways Act, 1923
10. Inspection of Aerial Ropeway before opening. -
(1)No aerial ropeway intended for the public carriage of passengers, animals or goods shall be opened for any kind of traffic until the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] or an Inspector empowered by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] in this behalf has, by an order, sanctioned the opening thereof for that purpose. The sanction of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] under this section shall not be given until an Inspector has, after inspection of the ropeway, reported in writing to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.]-(a)that he has made a careful inspection of the ropeway and appurtenances;(b)that the moving and fixed dimensions and other conditions prescribed under sub-section (4) of section 6 and Sub-section (1) of section 7 have been complied with ;(c)that the ropeway is sufficiently equipped for the traffic for which it is intended;(d)that the by by-laws and rules prescribed by sections 27 and 42 have been duly made, approved and published; and(e)that the ropeway is, in his opinion, fit for public traffic and can be used without danger either to the persons, animals or goods carried thereon, or to the persons employed thereon, or to the general public.(2)The provisions of sub-section (1) shall extend to the opening of additional sections of the ropeway, and to deviation lines and any alteration or reconstruction materially affecting the structural character or any work to which the provisions of sub-section (1) apply or are extended by this sub-section.
