- In this Act, unless the context otherwise requires -(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 ropeway;(b)"Chief Inspector" and "District Inspector" mean the persons appointed under this Act respectively to be the Chief Inspector of Rope ways for the State and the Inspector of Rope ways for a District;(c)"circle" , in relation to a local authority, means the area within the control of the local authority;(d)"Deputy Commissioner" means the Deputy Commissioner of the District or any officer appointed by the State Government to perform the functions of a Deputy Commissioner under this Act;(e)"State Government" means the State Government of Manipur;(f)"licence" means a licence authorising the construction of a ropeway under this Act and incudes a licence authorising the continuance of the working of a ropeway existing immediately before the commencement of this Act as also any licence substituted for, or amending or extending any such licence;(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)"Official Gazette" means the official Gazette of Manipur State;(i)"post" means a post, trestle, standard, strut, stay or other contrivance or a part of a contrivance for carrying, suspending or supporting a rope;(j)"prescribed" means prescribed by rules made under this Act;(k)"promoter" means:(i)"the State Government;(ii)"a local authority;(iii)"any person;(iv)"any body corporate, firm or any society registered under the provisions of any law for the time being in force;(l)"public ropeway" means a ropeway used for public carriage of passengers, animals or goods or any of them.(m)"rate" includes any fare, charge or other payment for the carriage of passengers, animals or goods;(n)"rope" includes any cable, wire, rail or way, whether flexible or rigid used for suspending; carrying or hauling a carrier;(o)"ropeway" means a ropeway used for public or private carriage of passengers, animals or goods 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 as rails as well as any such other works as are used for the purpose of, or in connection with, such ropeway and all appurtenant thereto;(p)"State" means the State of Manipur; and(q)"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
