Section 24(2) in The United Provinces Aerial Ropeways Act, 1922
(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 may, either by public auction or private sale and 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 may, out of the proceeds of the sale, pay and reimburse himself the amount of costs certified as aforesaid and of costs of the sale; and shall pay over the residue (if any) of such proceeds to the promoter.Inability or Insolvency of Promoter
