Section 33 in The Orissa Aerial Ropeways Rules, 1959
33.
When an accident of the description contained in Section 16 of the Act occurs on or about a ropeway, the promoter of the ropeway or his agent or manager shall in addition to any notice required under any other Act within twenty-four hours of the occurrence of such accident, give a written notice of the accident to the State Government in the Public Works Department and to the Inspector, if an Inspector has been appointed. The notice shall state the name, sex and occupation of persons killed or injured, if any, the nature of the injury, and if fatal, the cause of death, the date and hour of the accident occurred.Under Clause (j) of Sub-section (2) of Section 24.
