- In this Act, unless there is anything repugnant in the subject or context,-(a)"Carrier" means any vehicle or receptacle hung or suspended from, or hauled by a rope and used for the carriage of passengers, animals or goods or for any other purpose in connection with the working of a ropeways;(b)"Chief Inspector" and "District Inspector" mean the persons appointed under this Act respectively to be the Chief Inspector of Ropeways for the State and the Inspector of Ropeways for a District;(c)"Circle", in relation to a local authority, means the area within the control of the local authority;(d)"Collector" means the Collector as defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) and shall include an officer, not below the rank of a Sub-Divisional Officer as defined in the aforesaid Act, appointed by the State Government to perform the functions of a Collector under this Act;(e)"Government" or "State Government" means the State Government of Rajasthan;(f)"License" means a license authorising the construction of a ropeway under this Act and includes a license authorising the continuance of the working of a ropeway existing immediately before the commencement of this Act as also any license substituted for, or amending or extending any such license;(g)"Local authority" means an institution of self-government established by or under an Act of the State Legislature, whether for a rural or an urban area, and includes any other authority legally entitled to, or entrusted by the government with, the control or management of a municipal or local fund;(h)"post" means a post, trestle, standard, strut, stay or other contrivance or part of a contrivance for carrying, suspending or supporting a rope;(i)"prescribed" means prescribed by rules made under this Act;(j)"promoter" means-(i)the State Government,(ii)a local authority,(iii)any person, or(iv)any body corporate firm or any society registered under the provisions of any law for the time being in force,to whom a license has been granted under section 10 or under subsection (2) of section 5 or on whom the rights and liabilities conferred and imposed on the promoter by this Act, as to the construction, maintenance and use or working of a ropeway, have developed;(k)"public ropeway" means a ropeway used for public carriage of passengers, animals or goods or any of them;(l)"rate" includes any fare, charge, or other payment for the carriage of passengers, animals or goods;(m)"rope" includes any cable, wire, rail or way, whether flexible or rigid, used for suspending, carrying or hauling a carrier;(n)"ropeway" means a ropeway used for a public or private carriage of passengers, animals or good or any of them and includes posts, ropes, carriers, stations, offices, warehouses, workshops, machinery and, where the wheels of carriers are made to run on the rails laid on the surface of the earth, such rails as well as any such other works as are used for the purposes of, or in connection with, such ropeway and all land appurtenant thereto;(o)"State" means the State of Rajasthan; and(p)"undertaking" means all movable and immovable property of the promoter suitable to and used by him for the purposes of a ropeway.Chapter-II Licensing Authority and Establishment
