Section 22 in The Bengal Aerial Ropeways Act, 1923
22. Cessation of powers of promoter on discontinuance of Aerial Ropeway. -
If, at any time after the opening of an aerial ropeway for public traffic, it is proved to the satisfaction of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950 respectively.] that the promoter has for three months discontinued the working of the ropeway or of any part thereof without a reason sufficient, in the opinion of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950 respectively.], to warrant such discontinuance, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950 respectively.], if [it thinks] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] fit, may declare that the powers of the promoter in respect of such aerial ropeway or part thereof shall be at an end; and thereupon the said powers shall cease and determine.
