- In this Act unless there is anything repugnant in the subject of context(i)"Aerial Ropeway" means an aerial ropeway (or any portion thereof) for the carriage of passengers, animals or goods and include, all ropes, posts, carriers, stations, offices, warehouses, workshops, machinery and other works used for the purposes of, or in connection with and all land appurtenant to such aerial ropeway ;(ii)"Inspector" means Inspector of aerial ropeways appointed under this Act;(iii)"prescribed" means prescribed by rules made by the State Government under this Act;(iv)"Post" includes any trestle, standard, stay, strut or other contrivance for carrying, suspending or supporting a rope;(v)"Promoter" means the State Government, a local authority or a Company incorporated under the Indian Companies Act, 1 of 1956 or any person in whose favour an order has been made under Section 6; and(vi)"Rope" includes any cable, wire, rail or way, whether flexible or rigid, for suspending, carrying or hauling a truck, carrier or other vehicle, if any part of such cable, wire, rail or way is carried overhead and is suspended from, or supported on posts.
