Section 8(2) in The West Bengal Lifts And Escalators Act, 1955
(2)The provisions of sub-sections (2), (3) and (4) of section 5 shall, so far as may be applicable, apply to such application:] [[Sub-section (1A) first inserted by West Bengal Act 22 of 1958, then substituted by West Bengal Act 23 of 1961. Previous sub-Section (1A) was as under:-'(1A) Without prejudice to the provisions of section 18, the owner of any premises in which a lift has been installed before the commencement of this Act who has not applied for a license for the working of such lift within the period of six months referred to in sub-section (1) may apply after the expiry of the said period of six months for a license for the working of such lift.'.]][Provided that a fee of double the amount [as may be prescribed under sub-section (4)] [Proviso inserted by West Bengal Act 22 of 1958.] of section 5 shall be paid along with an application under sub-section (1A), which shall not be refunded whether the license is granted or not].
