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State of Tamilnadu - Section

Section 17 in Tamil Nadu Lifts Rules, 1997

17. Whether a fee of Rs. 500 (Rupees five hundred only) for each Lift has been paid into the Government Treasury and challan enclosed:

Date: Signature of the owner of the Light.
End. (1) Copy of Insurance Policy taken by the owner of the Lift covering insurance for the person using the Lift.
(2)Challan of Government Treasury.Form "I"(See rule 10 of the Tamil Nadu Lift Rules, 1997)Notice Of Accidents In LiftsToThe Inspector of Lifts,......................................................
(2)The Commissioner of Police in the City of Chennai, Madurai, Coimbatore and elsewhere the District Magistrate and such other officer as the Government may, by order, specify in this behalf.Under section 13 of the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act 35 of 1997), I/we hereby inform you that an accident has occurred in the operation of Lifts at the place owned by me/us on the details of which are appended below.I/We have discontinued the working of the Lift, pending permission of the Inspector to resume the working.Yours faithfully.Owner of the Lift.NotificationsDate of Coming Into Force of the Tamil Nadu Lifts Act, 1997[G. O. Ms. No. 172, Energy (B1), dated the 3rd November 1997]No. II(2)/EGY/ 2244 (d-1)/97. - n exercise of the powers conferred by subsection (3) of section 1 of the Tamil Nadu Lifts Act 1997 (Tamil Nadu Act 35 of 1997), the Governor of Tamil Nadu hereby appoints the Tenth of November, Nineteen Ninety-Seven as the date on which the provision of the said Act shall come into force.Appointment of Electrical Inspector as Lift Inspectors for the District[G. O. Ms. No. 174, Energy (B1), dated the 3rd November 1997]No.-11(2)7 EGY/2244 (d-2)/97. - In exercise of the powers conferred by section 3 of the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act 35 of 1997), the Governor of Tamil Nadu hereby appoints the Electrical Inspectorate as Lift Inspector in respect of that district.Appointment of Chief Electrical Inspector to Government as Inspector of Lift for Approving the Manufacturers of Lifts and Companies of Electrical and Mechanical Engineers[G. O. Ms. No. 174, Energy (B1), dated the 3rd November 1997]No. H(2)/EGY/2244 (d-3)/97. - In exercise of the powers conferred by section 3 of the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act 35 of 1997), the Governor of Tamil Nadu hereby appoints the Chief Electrical Inspector to Government as Inspector of Lift for the purpose of approving the list of manufacturers of lifts and approving the list of companies of Electrical and Mechanical Engineers mentioned in section 10 of the said Act for the whole of the State of Tamil Nadu.