(2)The Chief Inspector and District Inspector shall exercise such powers and perform such functions and duties as may be provided by or under the provisions of this Act. It shall also be the duty of any such inspector from time to time and at least once a year in case of the Chief Inspector and once a quarter in case of the District Inspector to inspect the rope ways and to determine whether they are maintained in a fit condition and worked with due regard to the convenience and safety of the persons using them and of the general public, and consistently with the provisions of this Act.
