Section 11 in Haryana Lifts and Escalators Act, 2008
11. Lifts or escalators in an unsafe condition.
- If, upon an inspection, as is carried out under section 7, the Inspector finds that any lift or escalator in any building is in an unsafe condition, he may direct the owner requiring such repairs or alterations to be made to such lift or escalators, as he may deem necessary, within the period specified by him and may also order the use of such lift or escalator to be discontinued until such repairs or alterations are carried out or such unsafe condition is removed to his satisfaction.
