24. Powers of licensing Authority to remove a ropeway on cessation of promoter's powers.
(1)When a declaration has been made by the Licensing Authority under section 23 in respect of any ropeway or of any part thereof, an officer appointed in that behalf by the Licensing Authority may at any time after the expiration of two 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 costs 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 certificate or of a copy thereof, such officer may, either by public auction or by private sale, and with due notice to the promoter but without prejudice to any other remedy which it may have for the recovery of the said amount, sell and dispose-off the materials of the ropeway or part thereof so removed; it 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 - IX Purchase of Ropeways
