Section 15 in The Bombay Aerial Ropeways Rules, 1959
15.
Whenever an accident of the description specified in clause (b) or (c) of section 20 has occurred in the course of working of an aerial ropeway, the Inspector within whose jurisdiction the accident has occurred shall proceed to the scene of the accident and conduct the investigation shall commence. He may summon any of the promoter's servants and any other person, whose presence he may consider necessary, and after taking the evidence and completing the investigation shall forward a copy of the report to the promoter and the State Government.
