Section 23(1) in The Bengal Aerial Ropeways Act, 1923
(1)When a declaration has been made under section 22, in respect of any aerial ropeway or of any part thereof, an officer appointed in that behalf by 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, at any time after the expiration of two months from the date determined as aforesaid, remove such aerial ropeway or part thereof, as the case may be;and the promoter shall pay to the officer so appointed such costs of removal as shall be certified by that officer to have been incurred by him.
