- If a promoter authorised by an order to construct an aerial ropeway does not, within the time specified in the order, -(a)succeed in raising the full amount of capital required for the completion of the aerial ropeway;(b)make, in the opinion of the State Government, substantial progress with the construction of the aerial ropeway; or(c)complete the construction thereof;the powers given to the promoter by such order shall, unless the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government prolongs the time so specified, cease to be exercised.
