Section 24 in The United Provinces Aerial Ropeways Act, 1922
24. Power of State Government to remove aerial ropeways on cessation of promoter's powers.
- (i) When a declaration has been made by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] under Section 23 in respect of any aerial ropeway or of any part thereof, an officer appointed in that behalf by the [State Government] [Substituted by the ALO 1950 for "Provincial Government" which had been Substituted by the ALO 1937 for "Local Government"] may, at any time after the expiration of two months from the date determined as aforesaid, remove such aerial ropeway or part-thereof, as the case may be; and 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.(2)If the promoter fails to pay the amount of costs so certified within one month after the delivery to him of the certificate or of a copy thereof such officer may, either by public auction or private sale and without any previous notice to the promoter and without prejudice to any other remedy which he may have for the recovery of the said amount, sell and dispose of the materials of the aerial ropeway or part thereof so removed; and may, out of the proceeds of the sale, pay and reimburse himself the amount of costs certified as aforesaid and of costs of the sale; and shall pay over the residue (if any) of such proceeds to the promoter.Inability or Insolvency of Promoter
