Section 23(2) in The Maharashtra Aerial Ropeways Act, 1956
(2)If the promoter fails to pay the amount of costs so certified within one month after the delivery to him of the certificate or of a copy thereof, such officer-(a)may, without any previous notice to the promoter and 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 aerial ropeway or part thereof so removed; and(b)may, out of the proceeds of the sale, pay and reimburse himself the amount of costs certified as aforesaid and of the costs of the sale; and(c)shall pay the surplus, if any, of such proceeds to the promoter.Purchase of Aerial Ropeways for Public Traffic
