Section 34 in The Orissa Aerial Ropeways Rules, 1959
34.
Accidents of nature described in Section 16 of the Act shall be jointly enquired into by a Committee consisting of the Promoter's servants, a police officer, a Magistrate and the Inspector, and a report shall be submitted to Government by such Committee. When an accident of the nature as described in Section 16 has occurred it shall be the duty of the promoter's servants to afford medical aid to the sufferers and to see that they are properly and carefully attended to till they are removed to their homes or handed over to the care of the relatives or friends. The nearest Local Medical Officer should be communicated with. When an enquiry is being made the promoter shall produce before the Committee all his servants whose evidence is likely to be required. Whenever the report of the Committee or of the Inspector points to the necessity for or suggests a change in any rules or in the system of working, promoter shall when acknowledging the report, intimate the action which has been taken for which it is proposed to take to prevent the recurrence of similar accidents.
