The Rajasthan Ropeway - Act 1996

LAW (Legislative Drafting) Department 
(Group II) 
NOTIFICATION 
Jaipur, October 15, 1997 
No. F. 2 (8) Vidhi/2/96 : In pursuance of clause (3) of Article 348 of the Constitution of India, 
the Governor is pleased to authorise the publication in the Rajasthan Gazette of the following 
translation in the English Language of the Rajasthan Rajjumarg Adhiniyam, 1996 (1997 Ka 
Adhiniyam Sankhya 18) :- 
 
Rajasthan Ropeways Act, 1966 
(Act No. 18 of 1997) 
[Received the assent of the Governor on 13th day of October, 1997.] 
 
An Act to authorise, facilitate and regulate the construction and working of ropeways in the State 
of Rajasthan. 
 
Be it enacted by the Rajasthan State Legislature in the Forty Eight Year of the Republic of India, 
as follows :- 
CHAPTER-I 
PRELIMINARY 
1. Short title, extend and commencement :  
(1). This Act may be called the Rajasthan Ropeways Act, 1996. 
(2). It extends to the whole of the State of Rajasthan. 
(3). It shall come into force on such date as the State Government may, by notification in the 
Official Gazette, appointed in this behalf. 
2. Definitions : In this Act, unless there is anything repugnant in the subject or context, 
(a) "Carrier" means any vehicle or receptacle hung or suspended from, or hauled by a rope and 
used for the carriage of passengers, animals or goods or for any other purpose in connection 
with the working of a ropeways; 
(b) "Chief Inspector" and "District Inspector" mean the persons appointed under this Act 
respectively to be the Chief Inspector of Ropeways for the State and the Inspector of 
Ropeways for a District; 
(c) "Circle", in relation to a local authority, means the area within the control of the local 
authority; 
(d) "Collector" means the Collector as defined in the Rajasthan Tenancy Act, 1955 (Rajasthan 
Act No. 3 of 1955) and shall inc lude an officer, not below the rank of a Sub -Divisional 
Officer as defined in the aforesaid Act, appointed by the State Government to perform the 
functions of a Collector under this Act; 
(e) "Government" or "State Government" means the State Government of Rajasthan; 
(f) "License" means a license authorising the construction of a ropeway under this Act and 
includes a license authorising the continuance of the working of a ropeway existing 
immediately before the commencement of this Act as also any license su bstituted for, or 
amending or extending any such license; 
(g) "Local authority" means an institution of self -government established by or under an Act 
of the State Legislature, whether for a rural or an urban area, and includes any other authority 
legally entitled to, or entrusted by the government with, the control or management of a 
municipal or local fund; 
(h) "post" means a post, trestle, standard, strut, stay or other contrivance or part of a contrivance 
for carrying, suspending or supporting a rope; 
(i) "prescribed" means prescribed by rules made under this Act; 
(j) "promoter" means- 
(i) the State Government, 
(ii) a local authority, 
(iii) any person, or 
(iv) any body corporate firm or any society registered under the provisions of any law 
for the time being in force, 
to whom a license has been granted under section 10 or under subsection (2) of section 5 
or on whom the rights and liabilities conferred and imposed on the promoter by this Act, 
as to the construction, maintenance and use or working of a ropeway, have developed; 
(k) "public ropeway" means a ropeway used for public carriage of passengers, animals or goods 
or any of them; 
(l) "rate" includes any fare, charge, or other payment for the carriage of passengers, animals or 
goods; 
(m) "rope" includes any cable, wire, rail or way, whether flexible or rigid, used for suspending, 
carrying or hauling a carrier; 
(n) "ropeway" means a ropeway used for a public or private carriage of passengers, animals or 
good or any of them and includes posts, ropes, carr iers, stations, offices, warehouses, 
workshops, machinery and, where the wheels of carriers are made to run on the rails laid on 
the surface of the earth, such rails as well as any such other works as are used for the 
purposes of, or in connection with, such ropeway and all land appurtenant thereto; 
(o) "State" means the State of Rajasthan; and 
(p) "undertaking" means all movable and immovable property of the promoter suitable to and 
used by him for the purposes of a ropeway. 
CHAPTER-II 
LICENSING AUTHORITY AND ESTABLISHMENT 
3. Licensing Authority : - The Authority having power to grant licenses under this Act (hereinafter 
referred to as the Licensing Authority) shall be the District Magistrate having territorial jurisdiction 
appointed as such under the provi sion of section 20 of the Code of Criminal Procedure, 1973 
(Central Act No. 2 of 1974.) 
4. Appointment of certain Inspectors and subordinate officers and servants and their 
powers and duties :  
(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. 
(2) The Chief Inspector and the District Inspector shall exercise such powers and perform such 
functions and duties as may be provided by or under the provisions of this Act It shall also 
be the duty of any such Inspector from time to time and at least once a year in the case of 
the Chief Inspector and once a quarter in the case of the District Inspector to inspect the 
ropeways and to determine whether they are maintained in a fit condition and worked with 
due regard to the convenience and safety of the persons using them and of the general 
public, and consistently with the provisions of this Act. 
(3) The Chief Inspector and the District Inspectors shall, for the purpose of any of the duties 
which they are authorised or required to perform under this Act, be deemed to be public 
servants as defined in the Indian Penal Code, 1860 (Central Act 45 of 1860). 
(4) The promoter and his servants and agents shall afford to the Chief Inspector and the District 
Inspector all reasonable facilities for performing the duties and exercising the powers 
imposed and conferred up on them by or under this Act. 
(5) The State Government may also appoint other subordinate officers and servants with such 
designations and assign to them such powers, duties and functions as may be necessary for 
carrying out the purposes of this Act. 
CHAPTER-III 
PROCEDURE AND PRELIMINARY INVESTIGATION 
5. Unauthorized construction, maintenance, etc. of Ropeways prohibited :  
(1) No ropeway shall be constructed, opened, maintained or worked except in accordance with 
the provisions of this Act. 
(2) Notwithstanding anything in sub-section (1), any person by whom a ropeway was, in any 
part of the State, being worked immediately before the commencement of this Act, whether 
for public, private or industrial purpose may, on an application being made by him in this 
behalf and after such inquiry as may be considered necessary, be, by license, authorised to 
continue the working of such ropeway subject to such restr ictions and conditions as may, 
for the purpose of bringing the working of such ropeway, as far as may be, into accord with 
the provisions of this Act, be specified in the license. 
(3) The application under sub-section (2) shall, within a period of thirty days from the date of 
commencement of this Act, be made to the Licensing Authority in such form and manner 
and with such technical or other details regarding the concerned ropeway as may be 
prescribed. 
(4) Any person aggrieved by an order refusing to grant a licens e under sub-section (2) or by 
any other otherwise made under that sub-section may, within a period of sixty days of the 
date of the order appealed against, prefer an appeal to the State Government which may 
pass such order as it deems necessary. 
(5) Nothing contained in sub -section (1) shall affect the continuance of the working of the 
ropeways referred to in sub- section (2) during the period within which an application under 
that sub-section may be made or, where such application has been made, upto the date the 
order granting or refusing to grant a license under that sub-section becomes final. 
6. Application for permission to undertake investigations  : Every application by an intending 
promoter other than the State Government for permission to undertake the n ecessary preliminary 
investigations in regard to a proposed ropeway shall be submitted to the licensing authority. 
7. Contents of applications : 
(1) Every application to be made under section 6 shall contain all the information relevant to 
the proposed ropeway and may include- 
(a) a description of the undertaking and of the route to be followed by the proposed ropeway; 
(b) a description of the system of construction and management and of the advantages to the 
community to be expected from such ropeway; 
(c) an estimate of the cost of construction thereof; 
(d) a statement of the estimated working expenses and profits expected; 
(e) a statement of the maximum and minimum rates which it is proposed to charge; and 
(f) such maps, plans, sections and diagrams as may be prescribed and such other information 
as the licensing authority may require in order to form an idea of the proposal. 
8. Sanction to preliminary investigations :  
(1) The Licensing Authority or, where the immovable properties not belonging to the 
intending promoter are involved, the State Government may, subject to the provisions of 
this Act and of the Land acquisition Act. 1894 (Central Act 1 of 1894), accord sanction to 
the intending promoter to make such surveys as may be necessary. 
(2) Before according sanction under sub-section (1), the Licensing Authority or, as the case 
may be, the State Government may also require the intending promoter to submit such 
detailed estimates, plans, sanctions and specifications and such further information as it 
may think necessary for the full consideration of the proposal. 
(3) The intending promoter shall not be entitled to claim any compensation from the State 
Government for any expenses incurred under this section in the event of his application 
being refused. 
CHAPTER-IV 
LICENSES AUTHORISING THE  
CONSTRUCTION OF ROPEWAYS 
9. Publication of proposed license authorising construction and contents of such license :  
(1) The Licensing Authority may, on an application being made by any intending promoter, 
and after due consideration of the  details supplied in accordance with sub - section (2) of 
section 8, publish in any two daily newspapers circulating in the State out of which at least 
one shall be in the regional language, a draft of the proposed license authorising the 
construction by, or on behalf of, such promoter, subject to such restrictions and conditions 
as the Licensing Authority may think proper, of a ropeway within any area, or along any 
route specified in such license- 
(a) for the public carriage of passengers; 
(b) for the public carriage of passengers and goods; 
(c) for the public carriage of animals and goods; 
(d) for the public carriage of passengers, animals and goods; or 
(e) for any private or industrial purpose. 
(2) A Notice shall be published with the draft license stating that any objection or suggestion 
which any person may desire to make with respect to the proposed license will, if 
submitted to the Licensing Authority within a period of thirty days from the date of the 
notice be received and considered by it. 
(3) The Licensing Authority shall also cause public notice of the intention to grant the license 
to be given at conspicuous places within the said area or along the said route, and shall, so 
far as may be possible cause a like notice to be served on every owner or occupier of land 
over which such route lies, and shall consider any objection or suggestion, with respect to 
the proposed license, which may be received from any person within the period specified 
in sub-section (2) and take decision thereon. 
(4) The draft of the proposed license shall contain such details of the proposed ropeway as 
may be prescribed. 
10. Grant of license :  
(1) If, after considering any objections or suggestions which may have been made in respect 
to the draft before the expiry of the period specified in sub-section (2) of section 9, the 
Licensing Authority is of opinion that the application should be granted with or without 
modifications, or subject to any restrictions or conditions, he shall grant a license 
accordingly. 
(2) Every license authorising the construction of a ropeway granted under sub-section (1) 
shall, in such form as may be prescribed, be published in the official Gazette and such 
publication shall be conclusive proof that the license has been granted as required by this 
section. 
11. Cessation of powers given by license under section 10 :  
If a promoter authorised by a license granted under section 10 to construct a ropeway does not, 
within the time specified in the license, make progress according to the schedule of progress 
approved by the Licensing Authority, the powers given to the promoter by such license shall, 
unless, on an application made by the promoter in this behalf, the Licensing Authority, extends 
the time so specified, cease to be exercised; 
Provided that in case the Licensing Authority rejects an application made under this section, he 
shall do so by an order made in this behalf and for reasons to be recorded in writing. 
12. Revocation of license and grant of a further license : 
(1) The Licensing Authority may, on the application of  the promoter, by order, revoke the 
license subject to the terms and conditions of the license or amend or extend it by a further 
license. 
(2) An application under sub -section (1) for an amendment or extensions of the license shall 
be made in the same manner and subject to the same conditions as an application for license. 
(3) If the Licensing Authority grants the application, it shall, by order, revoke the license or, 
as the case may be, grant the further license in the same manner as a license except that the 
rights, powers and authorities asked for in the said application shall not be increased, 
modified or restricted by the further license without the consent in writing of the promoter. 
CHAPTER-V 
INSPECTION OF ROPEWAYS 
13. Inspection of a ropeway before opening : 
(1) No ropeway shall be opened for any kind of traffic until the Licensing Authority has, by 
order, sanctioned the opening there of for that purpose. The sanction of the Licensing 
Authority under this section shall not be given until the Chief Inspector has reported in 
writing to the Licensing Authority- 
(a) that he has made a careful inspection of the ropeway and appurtenances; 
(b) that the moving and fixed dimensions and such other conditions as may be prescribed 
have been complied with; 
(c) that the ropeway is sufficiently equipped for the traffic for which it is intended; 
(d) that due compliance of the rules and conditions of license has been made; 
(e) that in his opinion sufficient measures have been taken to prevent and control the 
pollution caused or likely to be caused by the working of the ropeway; and 
(f) that in his opinion the ropeway is fit for traffic and can be used without danger to those 
using it, or to the persons employed thereon, or to the general public. 
(2) The provisions of sub-section (1) shall extend to the opening of additional sections of the 
ropeway, to deviation lines, and to any alteration or reconstruction materially affecting 
the structural character of any work to which the provisions of sub- section (1) apply or 
are extended by this sub-section. The said provisions shall also extend to the continuance 
of the ropeways referred to in sub-section (2) of section 5. 
CHAPTER-VI 
CONSTRUCTION AND MAINTENANCE  
OF PUBLIC ROPEWAYS 
14. Authority of promoter to execute works : 
(1) Subject to the provisions of this Act the rules made thereunder, and in the case of 
immovable property not belonging to the promoter, to the provisions of any enactment for 
the time being in force for the acquisition of land for public purposes and for companies, a 
promoter may- 
(a) make such survey as he thinks necessary; 
(b) place and maintain posts in or upon any immovable property: 
(c) suspend and maintain a rope over, along or across any immovable property; 
(d) make such bridges, culverts, drains, embankments and roads, as may be necessary; 
(e) erect and construct such machinery, offices, stations, warehouses and other buildings, 
works and conveniences as may be necessary; and 
(f) do all other acts necessary for constructing, maintaining, altering, repairing and using 
a public ropeway: 
Provided that a promoter  may take any action under clause (b) or clause (c), 
notwithstanding the objection of the owner or occupier of the property affected thereby if 
the Collector, after giving such owner and occupier by notice in writing, an opportunity 
of being heard, by an order in writing, permits such action. 
(2) When making an order under the proviso to sub-section (1), the Collector shall fix the 
amount of compensation, or of an annual rent, or of both, which should, in his opinion, be 
paid by the promoter to the owner of the property affected thereby or in the case of 
immovable property, to the owner or occupier thereof, or any person interested therein 
and the amount to be paid to each. 
The order so made shall also fix the date by which such amount of compensation or of the 
annual rent shall be paid and the actual payment of such amount of compensation or of 
the first annual rent shall be a condition precedent for execution of any works referred to 
in sub-section (1). 
15. Temporary entry upon land for repairing or preventing accidentU : 
(1) Subject to the rules made under this Act, a promoter or his duly authorised servant or 
agent may, at any time for the purpose of examining or repairing a public ropeway, or of 
preventing any accident, enter upon any immovable property adjoining such ropeway, 
and may do all such works as may be necessary for such purposes. 
(2) In the exercise of the powers conferred by sub-section (1), the promoter or his duly 
authorised servant or agent, as the case may be, shall cause as little damage as possible, 
and compensation shall be paid by him for any damage so caused; and in the case of any 
dispute as to the amount of such compensation, or the person to whom it shall be paid, the 
matter shall be referred to the decision of the Collector. 
16. Removal of obstructions : 
(1) When any tree standing or lying near a public ropeway, or where any structure or other 
object which he has placed or has fallen near such ropeway subsequent to the grant of a 
license under section 10 in regard to such ropeway, interrupts or interferes with, or is likely 
to interrupt or interfere with the construction, maintenance or use of such ropeway, the 
Collector may, on the application of the promoter after affording a reasonable opportunity 
of being heard to the person affected, cause t he tree, structure or object to the removed or 
otherwise dealt with as he thinks fit. 
Explanation : For the purpose of this sub-section, the expression "tree" shall be deemed to 
include any shrub, hedge, jungle growth or other plant. 
(2) When disposing of an a pplication under, sub -section (1), the collector shall award to the 
person interested such compensation as the Collector deems reasonable, and the Collector 
may recover such amount from the promoter as if it were an arrear of land revenue. 
CHAPTER-VII 
Working of Ropeways 
17. Promoter may fix rates : 
The promoter shall, for the purposes of working a public ropeway, and subject to such 
maximum rates as may be ordered by the Licensing Authority, have power, from time to time, 
to fix the rates for the carriage of passengers, animals or goods on the ropeway. 
18. Reporting of accidents : 
Whenever any accident of a description attended with loss of human life or serious physical 
injury to any human being, or with serious injury to property occurs in the course of working 
of a ropeway, the promoter or any person authorised by him in this behalf shall forthwith- 
(i) inform and report the matter to the officer -in-charge of the police station in whose 
jurisdiction the site of the accident is situated; 
(ii) inform in writing to the Licensing Authority, the Collector and District Magistrate of the 
District in which the accident has occurred; and 
(iii) inform the nearest hospital or dispensary. 
19. Power to close and reopen ropeways : 
(1) If after inspecting any ropeway ope ned to traffic, the District Inspector is of opinion that 
the ropeway or any specified part thereof cannot be used without danger to the public or is 
no longer in a fit state for the carriage of any specified class of traffic, he shall state that 
opinion, together with the grounds therefor to the Licensing Authority, and the Licensing 
Authority after such further inquiry, if any, as he may think fit, may thereupon order that, 
for reasons to be set forth in the order, the ropeway, or the part thereof so spec ified, be 
closed to all traffic or to any specified class of traffic: 
Provided that in any case of extreme urgency, the District Inspector may order the 
suspension of the working of the ropeway or any part thereof which he considers necessary 
pending the order of the Licensing Authority, the District Inspector shall forthwith make a 
report of his order to the Licensing Authority who will make necessary order within a 
period of seven days. 
(2) When under sub-section (1), a ropeway or any part thereof has been c losed to any traffic, 
it shall not be reopened to such traffic until it has been inspected and its reopening 
sanctioned, in the prescribed manner. 
CHAPTER-VIII 
DISCONTINUANCE OF PUBLIC ROPEWAYS 
20. Cessation of powers of promoter on discontinuance of public ropeway : 
If, at any time after the opening of a public ropeway, it is proved to the satisfaction of the 
Licensing Authority that the promoter has discontinued the working of such ropeway or of 
any part thereof; without a reason sufficient, in the opinion of the Licensing Authority to 
warrant such discontinuance the Licensing Authority may, if he thinks fit after affording a 
reasonable opportunity of being heard to the promoter, declare, by notification in the Official 
Gazette, that the powers of the promoter in respect of such ropeway or part thereof shall, from 
such date as it may determine, be at an end; and thereupon the said powers shall cease and 
determine. 
Explanation : The working of a ropeway shall be deemed to have been discontinued if it has 
ceased for the period determined in the license published under section 10, or if the period 
has not been so determined, for a period of three months. 
21. Powers of licensing Authority to remove a public ropeway on cessation of promoter’s 
powers :  
(1) When a declaration has been made by the Licensing Authority Under section 20 in respect 
of any public ropeway or of any part thereof, an officer appointed in that behalf by the 
Licensing Authority may at any time after the expiration of two months from the dat e 
determined as aforesaid, remove such ropeway or part thereof, as the case may be; and the 
promoter shall pay to the officer so appointed such costs of removal as shall be certified by 
that officer to have been incurred by him. 
(2) If the promoter fails to pa y the amount of costs so certified within one month after the 
delivery to him of the certificate or of a copy thereof, such officer may, either by public 
auction or, with the written consent of the promoter, by private sale, and with due notice to 
the promoter but without prejudice to any other remedy which he may have for the recovery 
of the said amount, sell and dispose of the materials of the public ropeway or part thereof 
so removed; and may, out of the proceeds of the sale, pay and reimburse to himself  the 
amount of costs certified as aforesaid and the cost of sale, and shall pay over residue (if 
any) of such proceeds to the promoter. 
CHAPTER-IX 
APPEALS 
22. Appeal to and revision by the State Government : 
(1) All orders made by the Licensing Authority or the Collector under this Act except those 
which are made by the Collector under the provisions of the Land Acquisition Act, 1894 
(Central Act No. 1 of 1894), shall be appealable within thirty days from the date  of order 
and the appeal shall lie to the State Government. 
(2) Any appeal preferred under sub -section (1) shall normally be disposed of by the State 
Government within three months from the date of receipt of the appeal. 
(3) The State Government may, of its own mo tion, call for and examine the records of any 
proceedings for the purpose of satisfying itself as to the legality or property of any order 
made under this Act by the Licensing Authority or the Collector not being an award or 
order made or passed by the col lector under the provisions of the Land Acquisition Act, 
1894 (Central Act No. 1 of 1894) and if in any case it shall appear to the State Government 
that any such order should be modified, annulled or revised or remitted for reconsideration, 
the State Gove rnment may, after giving the party to be affected thereby a reasonable 
opportunity of being heard, pass such order thereon as it may deem fit. 
CHAPTER-X 
SUPPLEMENTARY PROVISIONS 
23. Protection of roads, railways and waterways : 
No promoter shall, in the course of the construction, repair, working or management of a 
ropeway, cause any permanent injury to any public road, railway, or waterway, if any, or a high 
tension power line or any other thing of a public utility service or obstruct or interfere with, 
otherwise than temporarily as may be necessary, the traffic on any public road, railway, or 
waterway. 
CHAPTER-XI 
OFFENSES, PENALTIES 
24. Failure of promoter to comply with Act : 
If a promoter - 
(a) Constructs or maintains or works a ropeway otherwise than in accordance with the terms 
of a license granted under section 10 or under sub-section (2) of section 5; or 
(b) opens a ropeway or permits it to be opened in contravention of any of the provision of 
section 13; or 
(c) fails to comply with the provisions of sub-section (4) of section 4: or 
(d) works a ropeway existing immediately before the commencement of this Act in 
contravention of the provisions of section 5; or 
(e) fails to comply with the provisions of section 17; or 
(f) fails to send notice of any accident as required by section 18; or 
(g) fails to close a ropeway in accordance with an order passed under sub-section (1) of section 
19 or reopens any ropeway in contravention of sub-section (2) of that section; or 
(h) continues to exercise the powers of a promoter in respect of any ropeway in contravention 
of the provisions of section 20; or 
(i) contravenes any of the provisions of section 23; or 
(j) contravenes the provisions of any rule made under section 26; 
he shall, without prejudice to the enforcement of specific performance of the requirements 
of this Act, or of any other remedy which may be obtained against him, be punishable with 
fine which may extend to one thousand rupees, and in the case of a continuing offense, to 
a further fine which may extend to two hundred and fifty rupees for every day after the date 
of the first conviction during which the offender is proved to have persisted in the offense. 
CHAPTER-XII 
DELEGATION OF POWERS OF, AND MAKING OF 
RULES BY STATE GOVERNMENT 
25. Delegation of the powers of the State Government :  
The State Government may, by notification in the Official Gazette, delegate all or any of the 
powers conferred on it by this Act, except that of making rules, to the Licensing Authority or 
to any other authority, to be ex ercised within such area and subject to such conditions as may 
be specified in the notification. 
26. Power of the State Government to make Rules :  
(1) The State Government may, after previous publication, make rules to carry out the purpose 
of this Act. 
(2) In particular, and without prejudice to the generality of the foregoing power, such rules 
may prescribe- 
(a) the power and duties of the Chief Inspector and the District Inspector appointed under 
section 4; 
(b) the accident of which notice shall be given to the Licensing Authority and to the District 
Inspector; 
(c) the duties of the promoter, promoter’s servants and of police officers, and magistrate 
on the occurrence of an accident; 
(d) the standard dimenstions and specifications to which the rope-way is to conform; 
(e) the manner in which notice under this Act shall be served; 
(f) the safe and efficient working of ropeways; 
(g) the conditions under which, and the manner in which, the powers conferred on 
promoters by section 14 and section 15 may be exercised; 
(h) the procedure for the dispo sal of application under subsection (2) of section 19 or 
reopen any ropeway or part there of and the conditions under which such ropeway may 
be reopened; 
(i) the procedure for filing, hearing and disposing of appeals under this Act; 
(j) the fees to be charged to promoters and other persons in respect of licenses, application, 
inquiries, inspection, and services rendered under this Act; 
(k) the procedure for making, hearing and disposing of applications under this Act; 
(l) provision for fire fighting, first aid and other amenities; and 
(m) any other matter which is to be or may be prescribed under this Act. 
(3) All rules made under this section shall be published in the Official Gazette. 
(4) Every rule made under this Act shall be laid, as soon as may be after it is made, before the 
House of the State Legislature while it is in session for a total period of not less than 
fourteen days which may be comprised in one session or in two or more successive sessions 
and if before the expiry of the session in which it is so laid or the session s aforesaid, the 
House makes any modification in the rule or decides that the rule should not be made, the 
rule shall thereafter have effect only in such modified form or be of no effect, as the case 
may be, so, however, that any such modification or annul ment shall be without prejudice 
to the validity of anything previously done under that rule. 
JAGAT SINGH 
Secretary to the Govenrment.  
 
Tourism Department, Jaipur 
 
Notification 
 
Jaipur, August 14, 2000 
 
G.S.R.41.- In exercise of the powers conferred by Section 26 of the Rajsthan 
Ropeways Act, 1996 (Act No 18 of 1997) and other enabling powers under the 
said Act in this behalf, the state Government hereby makes the following rules, 
namely: 
Rajasthan Ropeway Rules, 2000 
1. Short title and commencement :  
(1) These rules may be called the Rajasthan Ropeways Rules, 2000. 
(2) They shall come into force at once. 
 
2. Definitions : In these rules, unless the subject or context otherwise requires- 
(a) "Act" means the Rajasthan Ropeways Act, 1996 (Act No. 18 of 1997); and 
(b) The terms and expressions used in these rules but not defined shall have the meanings 
assigned to them under the Act or as have been provided thereunder. 
3. Power and duties of Chief Inspector : 
(1) The Chief Inspector shall have power to inspect any Ropeway in the State at any time 
and it shall be his duty to inspect every Ropeway at least once in a year; 
(2) It shall be the duty of the Chief Inspector, while inspecting any Ropeway, to ensure 
that- 
(i) the same is being maintained in a fit condition; 
(ii) the same is being maintained with due regard to the safety of persons using the 
same or to the general public; 
(iii) the same is being operated in accordance with the provisions of the Act and 
these rules; 
(iv) the moving and fixed dimensions as specified under rule 7 of the se rules are 
being complied with by the promoter; 
(v) the Ropeway is sufficiently equipped for the traffic for which it is intended; 
(vi) due compliance of the provisions of the Act, rules and conditions of the License 
has been made; 
(vii) sufficient measures have been t aken to prevent control of pollution caused or 
likely to be caused by working of the Ropeway; 
(viii) the ropeway is fit for traffic and can be used without danger to those using it or 
to the person employed thereon or to the general public; 
(ix) the carriers and other components of the Ropeways including the cable, wire or 
rail are in safe workable conditions; 
(x) the arrangements for embarkation and disembarkation of persons, animals and 
goods are safe and efficient and do not involve danger to life or property; 
(xi) in the case of public Ropeways, the rates as fixed under the provision of the Act 
alone are being charged by the servants of the promoter for carriage of persons, 
animals and goods and there is no violation of such such provision; and 
(xii) proper receipt or ticket of ch arges or fair collected by the servants of the 
promoter is given to the persons using the rope ways for carriage of persons, 
animals or goods. 
(3) The Chief Inspector shall have power to call for information from the District 
Inspector as to the working of the Ropeway at any time as also of the out come of his 
periodical or other inspection. 
4. Power and duties of the District Inspector : 
(1) The District Inspector shall have power to inspect any Ropeway under his jurisdiction 
at any time and it shall be his duty to inspect every Ropeway at least once in a quarter. 
(2) The District Inspector, while inspecting the Ropeway shall ensure that- 
(i) the same is being maintained in a fit condition; 
(ii) the same is being maintained with due care and regard to the safety of persons 
using the same or the general public; 
(iii) the same is being operated in accordance with provisions of the Act and these 
rules- 
(iv) the moving and fixed dimensions as specified under rule 7 of these rules are being 
complied with by the promoter; 
(v) the Ropeway is sufficiently equipped for the traffic for which it is intended; 
(vi) due compliance of the provisions of the Act, rules and conditions of the License 
has been made; 
(vii) sufficient measures have been taken to prevent control of pollution caused or 
likely to be caused by working of the Ropeway; 
(viii) the ropeway is fit for traffic and can be used without danger to those using it or to 
the person employed thereon or to the general public; 
(ix) the carriers and other components of the Ropeways including the cable, wire or 
rail are in safe workable conditions; 
(x) the arrangements for embarkation and disembarkation of persons, animals and 
goods are safe and efficient and do not involve danger to life or property; 
(xi) in the case of public Ropeways, the rates as fixed under the provision of the Act 
alone are being charged by the servants of the promoter for carriage of persons, 
animals and goods and there is no violation of such such provision; 
(xii) in case of public using the Ropeway for carriage of persons proper receipt of ticket 
or charges or fair collected by the servants of the promoter is given to the persons 
using the Ropeways for carriage of person, animal or goods; 
(3) The District Inspector shall report without delay to the Chief Inspector about the short 
comings, deficiencies and violation or any other inspection carried out by him; 
(4) The District Inspector shall have power to call for information from the promoter as to 
the working of the Ropeway at any time as also of the out come of his periodical or 
other inspections. 
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 R opeways 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 deta ils 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. 
6. Duties of the promoter, promoter’s servants and of police officers and the District 
Magistrate on the occurrence of an accident : 
(1) The promoter and his servants running the Ropeways, on occurrence of any accident, 
besides taking necessary steps and intimating the various authorities about the accident 
under rule 5, shall take urgent steps providing for medical facilities to the persons 
injured in the accident and when loss of human life is involved, the dead bodies of the 
victims of accident shall be kept with due care and dignity till such time the officers in 
charge the police station having jurisdiction takes charge of the bodies or are carried to 
a Hospital or Dispensary for post-mortem. 
(2) The Collector and Distract Magistrate on receipts of information of accident involving 
loss of human life shall either personally visit the site of accident or direct the Executive 
Magistrate having Jurisdiction to visit the site of accident and supervise the expeditious 
and timely completion of legal prerequisites for handing over to the next of kin, of the 
dead bodies of the persons met with accident on a Ropeway. 
(3) The Collector and District Magistrate or any other Executive Magistrate deputed by 
him under sub -rule (2), shall besides acting as contemplated under sub -rule (2), take 
steps for informing the next of kin of the victims of accident and assist in timely 
completion of legal requirements for handing over of dead bodies to them. 
(4) The officer in-charge of the police station having jurisdiction over the site of accident 
shall act promptly in accordance with law. 
(5) When the accident in the working of the Ropeway involves no loss of human life but 
involves serious physical injuries to any person- 
(a) the Collector and District Magistrate or any other Executive Magistrate having 
jurisdiction, on receipt of information of the accident, shall personally visit the 
site of accidents and supervise relief operations and the help being provided to 
the victims of accidents and ensure that the incident is properly conveyed to the 
next of kin of the persons involved in accident; 
(b) the Collector and Distract Magistrate or the Executive Magistrate shall ensure 
that proper medical facilities are provided promptly at the Hospital where the 
victims of accidents are admitted and are being treated. 
(6) It shall be the  duty of the promoter or any person for the time being in -charge of and 
responsible for the running of the Ropeway to seek and arrange for treatment of the 
injured in a Hospital and bear the expenses of all the hospital charges in connection 
with treatment  which shall however be liable to be set off. out of the charges or 
damages/compensation, if any, awarded by any court in accordance with law. 
(7) Where any accident in the running of the Ropeway neither involves any loss of human 
life nor serious physical inj ury but involves serious mental, physical stress and agony 
with imminent danger to life owing to dis-functioning of the Ropeway, the promoter or 
any person for the time being acting on his behalf or being the in-charge of the Ropeway 
system, shall take all  possible steps to ensure safety of the persons involved in the 
accident or malfunctioning of the Ropeway and seek all possible help and take all 
prudent steps for safety and providing relief to the persons involved in the accident or 
malfunctioning of the Ropeway. 
(8) Upon reporting of an accident of the nature contemplated under sub rule (7), the 
Collector and Distract Magistrate of the District where the site of accident on the 
Ropeway is situated, shall either visit personally or direct any other Executive 
Magistrate to visit the site of accident to supervise and where the collector and District 
Magistrate is satisfied that the things are beyond the control of the promoter or his 
servants to have the life of the persons, he shall take necessary steps to assi st the 
promoter or his servant, in seeking help from other quarters competent to render help 
and for that purpose he may exercise all powers vested him under any law, for the time 
being in force, and expenses incurred on seeking such out side help shall be  borne by 
the promoter. 
7. Standard dimension and specification of a Ropeway  : The standard dimensions and 
specifications of a Ropeway shall be such as may be specified by the State Government in 
the Tourism Department, on receipt of a project report from the Licensing Authority, in 
respect of each and every individual Ropeway project and the same shall form part of the 
license agreement. 
8. The manner of serving notice under the Act : The notice under the provisions of the Act 
shall be served by delivering the same personally or by means of registered post. 
9. Safe and efficient working of Ropeway :  
(1) Every promoter of a Ropeway installed for the purpose of carrying passengers, goods 
or animals shall make necessary arrangement for efficient and safe working of the 
Ropeways. 
(2) The person in charge of the Public Ropeways acting on the authority of the promoter 
shall each time before the start of the Ropeway operations ensure that,- 
(a) an inspection all its systems and appurtenances is carried out; 
(b) it is fit for traffic; 
(c) it can be used without danger to those using it or to those employed thereon or 
to the general public; 
(3) Every promoter of a Ropeway meant for industrial use shall make neces sary 
arrangement for efficient and safe working of the Ropeway. 
(4) The person in-charge of the Ropeway (meant for industrial use) acting on the authority 
of the promoter shall, each time before the start of Ropeway operation ensure that- 
(a) an inspection of all its system or appurtenance is carried out; 
(b) it is fit of use; 
(c) it can be used without danger to those using it or to those working in that 
industrial undertaking. 
(5) Every promoter shall ensure that besides regular checking and inspection of the 
Ropeway system by the employees and officers, special checking and inspection is also 
carried out periodically as per directions of the Licensing Authority by the engineers 
and staff of the company which initially installed the system or by any other company 
or consultant specialised in the field or Ropeways installation or maintenance. 
(6) The wear and tear of the equipments trolley or Gondola shall be promptly serviced and 
the defective parts shall be replaced immediately without delay. 
(7) Every promoter or its manager shall maintain register of inspections regularly for each 
Ropeway system and all necessary details of day to day and periodical inspections shall 
be maintained in Form 'C' appended to these rules and shall be submitted to the 
Licensing Authority or the District Inspector or the Chief Inspector or Ropeway as and 
when they come to inspect the Ropeway system. 
10. Exercise of powers conferred on the promoter under section 14 and 15 of the Act :  
(1) The promoter may, in respect of the property not belonging to the promote r, exercise 
power under subsection (1) of 14 of the Act only when the Collector of the District 
authorizes him to do so after following the due procedure under and in acc

Excerpt shown. Open the full act in Lexace.

‹ Prev All Rajasthan acts Next ›