23. Cessation of powers of promoter to discontinue public ropeway.
- If, at any time after the opening of a public ropeway, it is proved that the promoter has discontinued the working of such ropeway or of any part thereof, without a reason sufficient in the opinion of the Licensing Authority to warrant such discontinuance, the Licensing Authority may, if he thinks fit after affording a reasonable opportunity of being heard to the promoter, declare by notification in the Official Gazette, that the powers of the promoter respect of such ropeway or part thereof shall from such date as he 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 in the license published under section 10, or if it the period has not been so determined, for a period of three months.
