In this Act, unless there is anything repugnant in the subject or context:-
(a) Applicable Law means all laws, brought into force and effect by the
Government of India or the State Government including rules, regulations
and notifications made thereunder and judgments, decrees, injunctions,
writs and orders of any court of record, as may be in force in the State,
from time to time;
(b) Authority means Meghalaya Ropeway Development Authority;
(c) Carrier means any vehicle or receptacle hung or suspended from or
hauled by a rope and used for the carriage of passengers or for any other
purpose in connection with the operations of a ropeway;
(d) Chief Ropeways Inspector and Project Inspector mean the persons
appointed under this Act respectively to be the Chief Inspector of Ropeways
for the State and the Inspector of Ropeways for a Ropeways Project;
(e) Development fund means the receipt of the Authority under this Act;
(f) Entity means and includes a company, trust, society, firm or a body
corporate or any other organization established in accordance with the
applicable laws;
(g) Expert Committee means a Committee constituted under section 24
of this Act;
(h) Government or State Government means the Government of
Meghalaya;
(i) Licence means a licence authorising the construction, operation and
maintenance of a ropeway under this Act;
(j) Licensing Authority means an Empowered Committee having powers
to grant licences under section 22 of this Act;
(k) Local Authority means traditional tribal bodies which includes Nokma,
Sordar, Syiem, Sirdar (Sardar), Doloi, Wahehshnong, Wahadadar, Lyngdoh
and Rangbah Shnong or any other such body constituted as per the
traditions, customs and practices in the tribal areas and other authorities
which may be notified by the Government in the Official Gazette;
(I) Official Gazette means the Official Gazette of the State of Meghalaya;
(m) Operator means an entity which has been authorised by the Promoter
to operate and maintain the ropeway project under a written contract;
(n) Person means a natural person;
(o) Post means a post, trestle, standard, strut, stay or other contrivance or
part of a contrivance for carrying, suspending or supporting a rope;
(p) Prescribed means prescribed by rules made under this Act;
(q) Promoter means:-
(i) the State Government;
(ii) any agency or department of the State Government;
(iii) any person or entity which may be selected by the State Government as
per Applicable Law;
(iv) any body corporate, firm or any society registered under the provisions of
any law for the time being in force;
(v) any person or entity which is owning and or operating an existing ropeway
on the date of coming into force of this Act.
(r) PPP means and refers to Public Private Partnership;
(s) Project Committee means a District Level Committee constituted under
the chairmanship of the Deputy Commissioner where the ropeway project
is being developed as provided in section 34 of the Act;
(t) Rate means and includes fare, charge or other payment for the carriage
of passengers;
(u) Rope includes any cable, wire, rail or way, whether flexible or rigid,
used for suspending, carrying or hauling a carrier;
(v) Ropeway means a ropeway used for public or private carriage of
passengers 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 rails as well
as any such other works as are used for the purposes of, or in connection
with, such ropeway and all land appurtenant thereto;
(w) State means the State of Meghalaya;
(x) Sinking Fund means the fund for repayment of money borrowed or
floated or issuing debentures by the Authority under section 15 of the Act;
(y) Undertaking means all movable and immovable property of the Promoter
suitable to and used by him for the purposes of a ropeway.