Section 20 in The Bengal Aerial Ropeways Act, 1923
20. Reporting of accidents. -
When any of the following accidents occur in the course of working an aerial ropeway for public traffic, namely;-(a)any accident attended with loss of human life or with grievous hurt as defined in the Indian Penal Code, or with serious injury to property;(b)any accident of a description usually attended with loss of human life or with such grievous hurt as aforesaid or with serious injury to property;(c)any accident of any other description which the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may specify in this behalf in the rules made under this Act;the promoter shall, without unnecessary delay, send notice of the accident to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] and to the Inspector of the aerial ropeway;and the promoter's servant in charge of the station on the aerial ropeway nearest to the place at which the accident occurred or, where there is no station, the promoter's servant in charge of the section of the aerial ropeway on which the accident occurred shall, with the least possible delay, give notice of the accident to the Magistrate of the district in which the accident occurred and to the officer in charge of the police-station within the local limits of which it occurred, or to such other Magistrate and police-officer as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may appoint in this behalf.
