(1)Whenever any accident of a description attended with loss of human life or serious physical injury to any human being or with a serious injury to the property occurs in the course of working of a ropeway, the promoter or any person authorised by him in this behalf shall forthwith -(a)inform and report the matter to the officer-in-charge of the police station in whose jurisdiction the accident occurs;(b)inform in writing to the Licensing Authority, the Deputy Commissioner and District Magistrate of the District in which the accident has occurred; and(c)inform the nearest hospital or dispensary.(2)If the State Government incurs any expenditure during any rescue operation, the promoter shall be liable to pay the expenditure incurred by the State Government and in case the promoter fails to pay the whole or part of it, it shall be recoverable as arrears of land revenue.
