Section 2(i) in The West Bengal Lifts And Escalators Act, 1955
(i)"lift well enclosure" includes any permanent substantial structure which separates a lift well either wholly or in part from its surroundings;(ia)[ "owner of any premises" includes a tenant or other person in occupation of the whole or any part of such premises who is authorised to install or work of install and work a lift therein;] [Clause (ia) inserted by West Bengal Act 23 of 1961.]
