Section 24(1) in The Jammu and Kashmir Aerial Ropeways Act, 2002
(1)Where the promoter is the Government, it may at any time transfer the undertaking or any part thereof to :-(a)a local authority or local authorities under terms and conditions approved by it with the consent of such authority or authorities ; or(b)to any other person under such terms and conditions as may be mutually agreed upon between the Government and the transferee.
