(1)If after inspecting any ropeway opened to traffic, the District Inspector is of opinion that the ropeway or any specified class of traffic is not fit for use, he shall state that opinion, together with the grounds thereof to the Licensing Authority. After such further enquiry, if any, as he may think fit, the Licensing Authority 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 case of extreme urgency, the District Inspector may order the suspension of the ropeway or any part thereof which he considers necessary pending the order of the Licensing Authority who will make necessary order within a period of seven days.(2)When under subjection (1), a ropeway or any part thereof has been dosed to any traffic, it shall not be reopened to such traffic until it has been inspected by the Chief Inspector and its reopening sanctioned, in the prescribed manner.Chapter-IX Discontinuance of Public Rope-ways
