Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(1) in The Jammu and Kashmir Aerial Ropeways Act, 2002 (1)The Government may appoint Inspectors of aerial ropeways and may fix the fees to be charged from promoters for the performance by Inspector of their duties under this Act.
