Section 2 in Himachal Pradesh Aerial Ropeways Act, 1968
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Aerial ropeway" means an aerial ropeway (or any portion thereof) for the public carriage of passengers, animals or goods, and includes 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;(b)"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 an aerial ropeway;(c)"circle" in relation to a local authority means the area within the control of that authority;(d)"Collector" means the Deputy Commissioner of a district and includes any person appointed by the Government for the purpose of this Act;(dd)[ "Expert Committee" means a Committee constituted under section 12-A of this Act;] [Clause (dd) inserted vide Act No. 13 of 1995.](e)"Inspector" means an Inspector of aerial ropeways appointed under this Act;(f)"local authority" means a Municipal Committee, Small Town Committee, Notified Area Committee, Gram Panchayat, Zila Parishad or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;(g)"Official Gazette" means the Rajpatra, Himachal Pradesh;(h)"order" means an order authorising the construction of an aerial ropeway under this Act, and includes a further order substituted for, or amending, extending or revoking that order;(i)"Post" means a post, trestle, standard, strut, stay, or other contrivance or part of a contrivance for carrying, suspending or supporting a rope;(j)"prescribed" means prescribed by rules made by the State Government under this Act;(k)"promoter" means-(i)the State Government,(ii)a local authority,(iii)any person,(iv)any company incorporated under the Companies Act, [2013] [Substituted for the figures '1956' vide Act No. 4 of 2016, w.e.f. 10.11.2015.], or(v)any railway company as defined in the [Railways Act, 1989 (24 of 1989)] [Substituted for the words, figures and signs 'Indian Railways Act, 1890 (9 of 1890)' vide Act No. 4 of 2016 w.e.f. 10.11.2015.], in whose favour an order has been made under section 7, or on whom the rights and liabilities conferred and imposed on the promoter by this Act, and by rules and orders made under this Act, as to the construction, maintenance and use of an aerial ropeway, have devolved;(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, for suspending, carrying or hauling a carrier, if any part of such cable, wire, rail, or way, is carried overhead and is suspended from or supported on posts; and(n)"State Government" or "Government" means the Government of Himachal Pradesh.
