In this Act, unless there is anything 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 posts, ropes, 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 the 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 land-revenue administration of a district, and includes any officer specially appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] to discharge the functions of a Collector under this Act;(4)"Inspector" means an Inspector of aerial ropeways appointed under this Act;(5)"local authority" means a Municipal Committee, District Board, body of Port Commissioners or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund, and also includes a Local Board;(6)"order" means an order authorising the construction of an aerial ropeway under this Act;(7)"post" means a post, trestle, standard, strut, stay or other contrivance or part of a contrivance for carrying, suspending or supporting a rope;(8)"prescribed" means prescribed by rules made by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] under section 42;(9)"promoter" means-(i)the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.],(ii)a local authority,(iii)any person,(iv)any company incorporated under the Indian Companies Act, 1913, or(v)any railway company as defined in the Indian Railways Act, 1890, in whose favour an order has been made under section 7 or under section 28, 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 the aerial ropeway, have developed or have been imposed by section 40;(10)"rate" includes any fare, charge or other payment for the carriage of passengers, animals or goods on aerial ropeway; and(11)"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.
