- In this Act unless there is anything repugnant in the subject or context-(1)"Aerial Ropeways" means an aerial ropeway (or any portion thereof) for the public 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)"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)"Circle" in relation to a local authority means the area within the control of that authority;(4)"Inspector" means an Inspector of aerial ropeways appointed under this Act;(5)"Order" means an order authorising the construction of an aerial ropeways under this Act, and includes a further order substituted for, or amending, extending or revoking that order;(6)"Post" means a post, trestle, standard, strut, stay, or other contrivance or part of a contrivance for carrying, suspending or supporting a rope;(7)"Prescribed" means prescribed by rules made by the State Government under section 32;(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;(9)"Rate" includes any fare, charge or other payment for the carriage of passengers, animals or goods;(10)"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.Procedure and Preliminary Investigation
