Section 11(1) in The West Bengal Lifts And Escalators Act, 1955
(1)Where a license to work a lift [in any premises] [Words inserted by West Bengal Act 23 of 1961.] has been granted under this Act, the lift installation shall be inspected by an Inspector of Lifts or by an officer authorised in this behalf by the State Government, at least once every year (or oftener if such Inspector or officer suo motu deems it necessary). [Such fee, not exceeding one hundred rupees, as may be prescribed] [Words substituted for the words 'A fee of ten rupees' by West Bengal Act 17 of 1975.] shall be levied annually from the owner of the premises [* * * * *] [Words 'to whom a license has been granted' omitted by West Bengal Act 23 of 1961.] for such inspection, irrespective of the number of such inspections made:Provided that inspection may be made from time to time by such Inspector or officer at the request of the owner of the premises [* * * * *] [Words and brackets 'to whom the license has been granted (or any occupier thereof who ordinarily uses the lift)' omitted by West Bengal Act 23 of 1961.] but [such fee, not exceeding one hundred rupees, as may be prescribed] [Words substituted for the words 'a fee of ten rupees' by West Bengal Act 17 of 1975.] shall be levied for every such inspection from such owner [* * *] [Words and brackets '(or such occupier)' omitted by West Bengal Act 23 of 1961.].Explanation. - Inspecting includes inspecting or testing or both.
