Section 22(1) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
(1)Any lift or escalator or moving walk in respect of which a direction issued under sub-section (1) of section 21 has not been carried out to the satisfaction of the Electrical Inspector (Lifts), such lift or escalator or moving walk, as the case may be, if found being used may be ordered to be sealed by the Electrical Inspector (Lifts).
