Section 11 in The Orissa Aerial Ropeways Act, 1957
11. Inspection of aerial ropeway before opening.
(1)Notwithstanding anything contained in Section 6 or 7, no aerial ropeway shall be opened for any kind of traffic until the State Government have by an order sanctioned the opening thereof for that purpose. Such sanction shall not be given until an Inspector has, after inspection of the aerial ropeway, reported in writing to the State Government-(a)that he has made a careful inspection of the aerial ropeway and 'ts appurtenances;(b)that the terms of the order made under Section 6 have been complied with;(c)that the aerial ropeway is fit and sufficiently equipped for the traffic for which it is intended; and(d)that the aerial ropeway can, in his opinion, be used without: danger to the persons carried or employed thereon and to the general public.(2)The provisions of Sub-section (1) shall extend to the opening of additional sections of the aerial ropeway and to deviation lines and to any alteration or reconstruction materially affecting the structural character of any work to which the provisions of Sub-section (1) apply or are extended by this sub-section.
