Section 26 in The Punjab Aerial Ropeways Act, 1926
26. Proceedings in case of inability or insolvency of promoter.
(1)If, at any time after the opening of an aerial ropeway, it appears to the [State] Government that the promoter is insolvent or is unable to maintain the aerial ropeway or to work the same with advantage to the public or at all, the [State] Government may, after considering any statement which the promoter may desire to make, and after such enquiry as it deems necessary, declare by notification in the Official Gazette that the powers of the promoter, in respect of such aerial ropeway, shall at the expiration of six months from the date of such declaration, be at an end, and thereupon the said powers shall, at the expiration of that period, cease and determine.(2)At any time after the expiration of the said six months an officer appointed by the [State] Government in that behalf, may remove the aerial ropeway in the same manner and subject to the same provisions as to the payment of costs and to the same remedy for the recovery thereof in every respect as in cases of removal under section 23.Bye-laws
