Section 23(1) in The Jammu and Kashmir Aerial Ropeways Act, 2002
(1)When a declaration has been made by the Government under section 22 in respect of any aerial ropeway or of any part thereof, an officer appointed in that behalf by the Government 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 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.
