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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Ropeways Act, 1966

(1)The State Government may appoint such person to be the Chief Inspector of the Ropeways for the State (hereinafter referred to as the Chief Inspector and such person to be the Inspector of Ropeways for a District (hereinafter referred to as the District Inspector) as it deems fit and may fix the fees to be charged to promoters for the performance by them of their duties under this Act.