(2)If the promoter fails to pay the amount of costs so certified within one month after the delivery to him of the certified copy thereof, such officer may, either by public auction or, with the written consent of the promoter, by private sale, and with due notice to the promoter, but without prejudice to any other remedy which he may have for the recovery of the said amount, sell and' dispose of the materials of the public ropeway or part thereof so removed; and may, out of the proceeds of the sale, pay and reimburse to himself the amount of costs certified as aforesaid and the costs of sale, and shall pay over residue, if any, of such proceeds to the promoter.Chapter-X Purchase of Rope-ways
