Section 2(8) in The Punjab Aerial Ropeways Act, 1926
(8)"Promoter" means -(i)the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(ii)a local authority.(iii)any person;(iv)any company incorporated under the Indian Companies Act, 1913 (VII of 1913), or(v)any railway company as defined in the Indian Railways Act, 1890 (X of 1890).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;
