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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1)(e) in The Bengal Aerial Ropeways Act, 1923

(e)that the ropeway is, in his opinion, fit for public traffic and can be used without danger either to the persons, animals or goods carried thereon, or to the persons employed thereon, or to the general public.