(1)If a promoter authorised by an order to construct a tramway -(a)does not within the time specified in the order substantially commence the construction of the tramway, or(b)having commenced the construction, suspends it without a reason sufficient in the opinion of the [Government] [Substituted 'Local Government' by the A.O. 1937.] to warrant the suspension, or(c)does not within the time specified in the order complete the tramway and open it for public traffic, the following consequences shall ensue: -(i)the powers given by the order to the promoter for constructing the tramway and otherwise in relation thereto shall, unless the [Government] [Substituted 'Local Government' by the A.O. 1937.], by special direction in writing, prolongs the time or condones the suspension, cease to be exercised except as to so much of the tramway as is then completed;(ii)as to so much of the tramway as is then completed, the [Government] [Substituted 'Local Government' by the A.O. 1937.] may either permit, or refuse to permit, the powers given by the order to continue;(iii)if the [Government] [Substituted 'Local Government' by the A.O. 1937.] refuses to permit the powers to continue, then so much of the tramway as is then completed may be dealt with, under the provisions of this Act relating to the discontinuance of tramways, as a tramway of the working whereof the discontinuance has been proved to the satisfaction of the [Government] [Substituted 'Local Government' by the A.O. 1937.].
