Section 2 in The Orissa Aerial Ropeways Rules, 1959
2.
In these rules, unless there is anything repugnant in the subject or context -(a)"The Act" means the Orissa Aerial Ropeways Act, 1957 (Orissa Act 22 of 1957);(b)"Permanent structure" means a structure such as pit-head engine house, boiler house, Electrical and Mechanical installations and masonry buildings;(c)"Mine" means a mine as defined in Section 2 of the Mines Act 1952 (35 of 1952).
