Section 8 in The United Provinces Aerial Ropeways Act, 1922
8. Cessation of powers given by an order.
- If a promoter authorized by an order to construct an aerial ropeway does not, within the time specified in the order -(a)succeed in raising the full amount of capital required for the completion of the ropeway; or(b)make, 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"], substantial progress with the construction of the ropeway; or(c)complete the construction thereof;the powers given to the promoter by such order shall, unless the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] prolongs the time so specified, cease to be exercised.
