Section 12 in The Orissa Aerial Ropeways Act, 1957
12. Appointment and duties of Inspectors.
(1)The State Government may appoint such persons as they deem fit, to be Inspectors of aerial ropeways and may fix the fees to be charged to promoters tor the performance by Inspectors of their duties under this Act.(2)It shall be the duty of an Inspector, from time to time, to inspect aerial ropeways, and to determine whether they are maintained in a fit condition and worked with due regard to the safety of the persons carried or employed thereon and of the general public and consistently with the provision of this Act and of the rules made thereunder and with the term of the order made under Section 6.
