(3)The State Government may, on its own motion, call for and examine the records of any proceeding for the purpose of satisfying itself as to the legality or propriety of any order made under this Act by the Licensing Authority and if in any case it shall appear to the State Government that any such order should be modified, annulled or revised or remitted for reconsideration, the State Government may, after giving to the affected party a reasonable opportunity of being heard, pass such order thereon as it may deem fit.Chapter-VIII Working of Rope ways
