Section 25(1) in The United Provinces Aerial Ropeways Act, 1922
(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.
