Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Entertainments Duty (Second Amendment) Act, 1999 CONTENTS 1. Short Title 2. Amendment Of Section 2 Himachal Pradesh Entertainments Duty (Second Amendment) Act, 1999 An Act further to amend the Himachal Pradesh Entertainments Duty Act, 1968 (Act No. 12 of 1968). BE it enacted by the Legislative Assembly of Himachal Pradesh in the Fiftieth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Himachal Pradesh Entertainments Duty (Second Amendment) Act, 1999. 2. Amendment Of Section 2 :- In section 2 of the Himachal Pradesh Entertainments Duty Act, 1968, - (i) after existing clause (a), the following clause shall be inserted, namely:- "(a-i) aerial ropeway means an aerial ropeway propelled by use of power and used for carriage of persons through a carrier;"; (ii) the existing clauses (aa), (aaa) and (aaaa) shall be renumbered as (a-ii), (a-iii) and (a-iv) respectively, and thereafter the following clause (a-v) shall be inserted, namely:- "(a-v) carrier means any vehicle or receptacle hung or suspended from, or hauled by, a rope;"; (iii) in clause (d), for the words "or race", the signs and words "race, an aerial ropeway carrier" shall be substituted; and (iv) after existing clause (i), the following clause (ii) shall be inserted, namely:- "(ii) 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; and."