(2)Where the promoter is not the State Government or its agency or department, the State Government may in its sole discretion(a)within such limits of time and upon such terms and conditions as specified in this behalf in the license, or(b)within two months after the publication of a notification under section 23 or within six-months after the publication of a notification under section 27, By a notice in writing, require the promoter to sell to the State Government or to any of its department or agency the ropeway or a part thereof, and thereupon the promoter shall sell the same upon the terms specified in the license, or if the terms were not specified in the license, then upon such terms as may be prescribed in this regard.
