Section 2 in The United Provinces Aerial Ropeways Act, 1922
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context, -(1)"Aerial Ropeways" 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;(2)"Carrier" means any vehicle or receptacle hung or suspended from, or hauled by, a rope and used for carriage of passengers, animals, or goods or for any other purpose in connection with the working of an aerial ropeway;(3)"Collector" means the chief officer in charge of the revenue administration of a district and includes any officer specially appointed by the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] to discharge the functions of a Collector under this Act;(4)"Inspector" means an Inspector of Aerial Ropeways appointed under this Act;(5)"Order" means an order authorizing the construction of an aerial ropeway under this Act, and includes a further order substituted for, or amending, extending or revoking, that order.(6)"Post" means a post, trestle, standard, strut, stay or other contrivance or bar of contrivance for carrying, suspending or supporting a rope ;(7)"Prescribed" means prescribed by rules made by the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] 3 under Section 30.(8)"Promoter" means the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] a local authority, a company incorporated under the Indian Companies Act, 1913, a railway company as defined in the Indian Railways Act, 1890 (Now Railways Act, 1989), or any person in whose favour an order has been made under Section 7, and includes the [State Government] [Substituted by ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"], a local authority, a company, a railway company, or a person 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 construction, maintenance, and use of the aerial ropeway have devolved ;(9)"Rate" includes any fare, charge or other payment for the carriage of passengers, animals, or goods ;(10)"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.Procedure and Preliminary Investigations
