24. Powers of licensing authority to remove a public ropeway on cessation of promoter's power.
- (i) When a declaration has been made by the Licensing Authority Under section 23 in respect of any public ropeway or of any part thereof, an officer appointed in that behalf by the Licensing Authority may at any time after the expiration of three months from the date determined as aforesaid, remove such ropeway or part thereof, as the case may be, and the promoter shall pay to the officer so appointed such cost of removal as shall be certified by that officer to have been incurred by him.(2)If the promoter fails to pay the amount of costs so certified within one month after the delivery to him of the certified copy thereof, such officer may, either by public auction or, with the written consent of the promoter, by private sale, and with due notice to the promoter, but 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 public ropeway or part thereof so removed; and may, out of the proceeds of the sale, pay and reimburse to himself the amount of costs certified as aforesaid and the costs of sale, and shall pay over residue, if any, of such proceeds to the promoter.Chapter-X Purchase of Rope-ways
