Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act] State of West Bengal - Subsection Section 27(1)(b) in The Bengal Aerial Ropeways Act, 1923 (b)for declaring what shall be deemed to be dangerous or offensive goods, and for regulating the carriage of such goods;