Section 26(1) in The Bengal Aerial Ropeways Act, 1923
(1)If, at any time after the opening of an aerial ropeway for public traffic, it appears to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] that the promoter is insolvent or is unable to maintain the ropeway, or to work the same with advantage to the public, or at all, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may declare that the powers of the promoter, in respect of such aerial ropeway, shall, at the expiration of six months from the date of such declaration, be at an end; and thereupon the said powers shall, at the expiration of that period, cease and determine.
