Section 13 in The Bombay Aerial Ropeways Rules, 1959
13.
The State Government specifies accident of the following description to be accident for the purposes of clause (c) of section 20, namely;(i)derailment of a carrier outside the station buildings;(ii)displacement of carrier outside the station buildings(iii)damage of trestles;(iv)a carrier striking a trestles or other permanent objects;or(v)an accident tipping of bucket along the line
