Section 2 in The Bihar and Orissa Aerial Ropeways Act, 1924
2. Definitions.
- In this Act, unless there is something repugnant in the subject or context,-(1)"aerial ropeway" means an aerial ropeway (or any portion thereof) for the 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)"inspector" means an inspector of aerial ropeways appointed under this Act;(3)"post" includes any trestle, standard, strut or other contrivance for carrying, suspending or supporting a rope;(4)"promoter" means any person in whose favour an order has been made under Section 6; and(5)"rope" includes any cable, wire, rail or way, whether flexible or rigid, for suspending, carrying, or hauling a truck, carrier or other vehicle, if any part of such cable, wire, rail or way is carried overhead and is suspended or supported on posts.
