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 11(1)] [Section 11] [Entire Act] State of Bihar - Subsection Section 11(1)(d) in The Bihar and Orissa Aerial Ropeways Act, 1924 (d)that the aerial ropeway can, in his opinion, be used without danger to the persons carried or employed thereon and to the general public.