5. Application for licence in case of existing lifts.
(1)Notwithstanding anything contained in sections 3 and 4, every owner of a place in which a lift has been installed before the date of the commencement of this Act, shall within two months from such date apply for a licence for the working of such lift.(2)The provisions of sub-sections (2) to (4) of section 4 shall, so far as may be,apply to such application.
