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] [Entire Act] State of Odisha - Section Section 22 in The Orissa Aerial Ropeways Rules, 1959 22. All carriers shall be provided with appliances which prevent the container from discharging its contents except at points when it is intended to discharge them.
