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 10(1)] [Section 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(1)(e) in The United Provinces Aerial Ropeways Act, 1922 (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.