5. Notice of accidents to the Licensing Authority and the District Inspectors.
(1)Whenever any accident occurs in the working of a Ropeways involving loss of human life or serious physical injury to a human being, the promoter or any person acting for the time being as incharge of Ropeways system on his behalf, or any person duly authorised by him in this behalf shall, besides informing the officer in charge of a police station having Jurisdiction over the area where the site of the accident is situated and taking necessary steps for first aid and seeking necessary medical aid from the nearest hospital or Dispensary, inform forthwith in writing to the Licensing Authority, the Collector and District Magistrate of the District in which the accident occurs, setting out all necessary details of the persons involved with accident including name parentage, age, sex, address and nationality of the person as also circumstances under which the accident occurred.(2)Whenever any accident occurs in the course of working of a Ropeways and no loss of human life or serious physical injure to any person is involved but serious injury to property is occasioned, the promoter or any person acting on his behalf or duly authorised by him in this behalf, shall, besides reporting incident of accident to the officer in charge of the police station having jurisdiction over the site of accident, inform in writing to Licensing Authority, the Collector and Distract Magistrate of the Distract in which the accident occurs.(3)A copy of the reports of the accidents sent by the promoter or any person acting in his behalf to the Licensing Authority and the Collector and Distract Magistrate of the Distract under sub- rules (1) or (2), as the case may be, shall simultaneously be sent to the District Inspector.
