Section 15 in The U.P. Aerial Ropeways Rules, 1931
15.
Accidents of the nature described in Section 21 of the Act shall be jointly inquired into by a committee consisting of the promoter's servants, the Inspector, a Magistrate, and police officer, and a report shall be submitted to Government by such committee. When an inquiry 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 sugests a change in the action which has been taken, or which it is proposed to take to prevent the recurrence of similar accidents.Duties of Magistrates
