Section 23 in The Punjab Aerial Ropeways Act, 1926
23. Powers of State Government to remove aerial ropeway on cessation of promoter's powers.
(1)When a declaration has been made by the [State] Government under section 22 in respect of any aerial ropeway or of any part thereof, an officer appointed in that behalf by the [State] Government may, at any time after the expiration of two months from the date determined as aforesaid, remove such aerial ropeway or part thereof, as the case may be, and the promoter shall pay to the officer so appointed such costs of removal as shall be certified by that officer to have been incurred by him.(2)If the promoter fails to pay the amount of costs so certified within one month after the delivery to him of the certificate or of a copy thereof, such officer may, either by public auction or private sale, and without any previous notice to the promoter, and without prejudice to any other remedy which he may have for the recovery of the said amount, sell and dispose of the materials of the aerial ropeway or part thereof so removed; and may out of the proceeds of the sale, pay and reimburse to himself the amount of costs certified as aforesaid and the costs of the sale, and shall pay over the residue, if any, of such proceeds to the promoter.Purchase of Aerial Ropeways
