(1)If after inspecting any ropeway opened to traffic, the District Inspector is of opinion that the ropeway or any, specified class of traffic, it shall state that opinion, together with the grounds thereof to the Licensing Authority and the Licensing Authority after such further enquiry if any, as it may think fit, may thereupon order that, for reasons to be set forth in the order, the ropeway, or the part thereof so specified, be closed to all traffic or to any specified class of traffic:Provided that in any case of extreme urgency, the District Inspector may order the suspension of the working of the ropeway or any part thereof which it considers necessary pending the order of the Licensing Authority. The District Inspector shall forthwith make a report of his order to the Licensing Authority who will make necessary order within a period of seven days.(2)When under sub-section (1), a ropeway or any part thereof has been closed to any traffic, it shall not be reopened to such traffic until it has been inspected and its reopening sanctioned, in the prescribed manner.Chapter - VIII Discontinuance of Ropeways
