Section 2(8) in The United Provinces Aerial Ropeways Act, 1922
(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 ;
