(3)Every lease made under this section shall imply a condition of re-entry if at any time after the making thereof it is proved to the satisfaction of the [Government] [Substituted 'Local Government' by the A.O. 1937.] that the lessee has practically discontinued the working of the tramway leased, or of any part thereof, for the space of one month without a reason sufficient, in the opinion of the [Government] [Substituted 'Local Government' by the A.O. 1937.], to warrant the discontinuance.
