Section 23(1) in The Maharashtra Aerial Ropeways Act, 1956
(1)When a Notification has been published under section 22, in respect of any aerial ropeway or of any part thereof-(a)an officer appointed in that behalf by the State Government may, at any time after the expiration of two months from the date of such notification, remove such ropeway or part thereof, as the case may be; and(b)the promoter shall pay to the officer so appointed such costs of removal as shall be certified by that officer to have been incurred by him.
