Section 21(c) in The United Provinces Aerial Ropeways Act, 1922
(c)an accident of any other description which the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may notify in this behalf in the [Official Gazette] [Substituted for "Gazette" by the A.L.O. 1937],
