Section 10(1) in The United Provinces Aerial Ropeways Act, 1922
(1)No aerial ropeway shall be opened for any kind of traffic until the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] has by order sanctioned the opening thereof for that purpose. The sanction of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] under this section shall not be given until an Inspector has, after inspection of the ropeway, reported in writing to the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] -(a)that he has made a careful inspection of ropeway and appurtenances;(b)that the moving and fixed dimensions and other conditions prescribed under Sections 6 (4) and 7 (1) have been complied with;(c)that the ropeway is sufficiently equipped for the traffic for which it is intended;(d)that the bye-laws and working rules prescribed by Sections 26 and 30 has been duly made, approved, and promulgated in the manner prescribed in those sections; and(e)that in his opinion the ropeway is fit for public traffic and can be used without danger to the public using it or to the general public.
