Section 25 in The United Provinces Aerial Ropeways Act, 1922
25. Proceedings in case of inability or insolvency of promoter.
(1)If at any time after the opening of an aerial ropeway, it appears to the [State Government] 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] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, after considering any statement which the promoter may desire to make, and after such inquiry as it deems necessary, 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 power shall, at the expiration of that period, cease and determine.(2)At any time after the expiration of the said six months an officer, appointed by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] in that behalf, may remove the aerial ropeway in the same manner and subject to the same provisions as to the payment of costs and to the same remedy for the recovery thereof in every respect as in cases of removal under Section 23.Bye-Laws
