Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2)(f) in The West Bengal Lifts And Escalators Act, 1955

(f)the annual license fees to be prescribed under section 6 and the time within which such fees are to be paid;
(ff)[ the fee to be levied for annual inspection of a lift under sub-section (1) of section 11 and the fee to be levied for other inspection under the proviso to sub-section (1) of that section;] [Clause (ff) inserted by West Bengal Act 17 of 1975.]