Section 22 in The United Provinces Aerial Ropeways Act, 1922
22. Power of State Government to close and re-open aerial ropeways.
(1)If, after inspecting any aerial ropeway opened to traffic, an Inspector is of opinion that the use of the ropeway or of any specified part thereof may be attended with danger to the public, he shall state that opinion, together with the grounds therefor to the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"], and the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may thereupon order that, for reasons to be set forth in the order, the aerial ropeway, or the part thereof so specified, be closed to all traffic or to any special class of traffic. In cases of extreme urgency the inspector may order the suspension of the working of the ropeway or any part thereof which he considers necessary pending the final orders of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"].(2)When under sub-section (1) an aerial ropeway or any part thereof has been closed to any traffic it shall not be re-opened to such traffic until it has been inspected and its re-opening in accordance with the provisions of this Act.Discontinuance of Aerial Ropeways
