Section 22 in The Maharashtra Aerial Ropeways Act, 1956
22. Cessation of powers of promoter on discontinuance of aerial ropeway.
- If, at any time after the opening of an aerial ropeway for public traffic, it is proved to the satisfaction of the State Government that the promoter has, continuously for a period of three months or more, discontinued the working of the aerial ropeway or of any part thereof, without a reason sufficient; in the opinion of the State Government to warrant such discontinuance, the State Government, if it thinks fit, may by notification in the Official Gazette, declare that the powers of the promoter in respect of such ropeway or part thereof shall be at an end, and with effect from the date of the publication of such notification, the promoter shall cease to exercise such powers.
