(1)If, at any time, after the opening of a ropeway, the State Government is of the opinion that an existing ropeway is required or needed by the Government in the national security interest or in the interest of the public, the State Government may, after considering any statement which the promoter may desire to make, and after such enquiry as it deems necessary, declare, subject to such terms and conditions as the State Government may prescribe in this regard, that the powers of the promoter in respect of such ropeway, shall, at the expiration of six months from the date of such declaration, be at an end and thereupon all the rights, powers and authorities of the promoter in respect of the said ropeway shall vest absolutely in the State Government, free from all debts, encumbrances or similar obligations.
