Section 4 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
4. Permission to erect a lift or escalator or moving walk.
(1)Every owner of a place intending to install a lift or escalator or moving walk in a place after the commencement of this Act, shall make an application in such form as may be prescribed to the Electrical Inspector (Lifts) for permission to erect lift or escalator or moving walk. Such application shall be accompanied by the erection plans of lift, escalator or moving walk which may be submitted in such manner, as may be prescribed. Such application shall contain the following particulars :-(i)For lift :(1)type of lift ;(2)rated speed of lift ;(3)passenger capacity of lift ;(4)rated load of lift ;(5)total weight of lift car carrying the maximum load;(6)weight of counterweight of the lift ;(7)number, description, weight and size of the supporting suspension media of lift ;(8)depth of lift pit and lift overhead ;(9)number of stops;(10)such other particulars, as may be prescribed.(ii)For escalator or moving walk :(1)type of escalator or moving walk;(2)rated speed of escalator or moving walk;(3)rated passenger carrying capacity per hour of escalator or moving walk;(4)brake load of escalator or moving walk;(5)angle of inclination for escalator or moving walk;(6)type of balustrade in escalator or moving walk;(7)step width between balustrades in escalator or moving walk ;(8)details of total travel, rise, landings of escalator or moving walk ;(9)number of flat steps;(10)factor of safety for driving elements based on static load;(11)such other particulars, as may be prescribed.(2)Every application for issue of erection or installation permission under sub-section (1) shall be accompanied by such fee, as may be specified by the Government by notification in the Official Gazette.(3)On receipt of such application, the Electrical Inspector (Lifts) shall, after making such an inquiry and requiring the applicant to furnish such information as may be necessary, forward the application with his remarks to the Chief Electrical Inspector who may thereupon either grant or refuse the permission to erect or install lift, escalator or moving walk, as the case may be. If such permission has been granted it shall be valid only for a period of one year from the date on which it is granted or for such further period of six months at a time as may be allowed by the Chief Electrical Inspector for sufficient reasons in writing.(4)No person, including the owner of the lift or escalator or moving walk, shall get lift or escalator or moving walk erected or installed without obtaining prior permission of erection or installation from the Chief Electrical Inspector.(5)On grant of permission under sub-section (3), the owner shall get lift or escalator or moving walk erected or installed by approved contractor holding a valid licence under this Act.
