Section 23 in The United Provinces Aerial Ropeways Act, 1922
23. Cessation of powers of promoter on discontinuance of aerial ropeways.
- If at any time after the opening of an aerial ropeway, it is proved to the satisfaction of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] that the promoter has discontinued the working of the ropeway or of any part thereof, without a reason sufficient, in the opinion of the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] to warrant such discontinuance, the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, if it thinks fit, declare that the powers of the promoter in respect of such aerial ropeway or part thereof shall, from such date as it may determine, be at an end; and thereupon the said powers shall cease and determine.Explanation. - The working of a ropeway shall be deemed to have been discontinued if it has ceased for a period to be determined in the order published under Section 7.
