Section 5(1) in The West Bengal Lifts And Escalators Act, 1955
(1)The owner of any premises, who has been granted [permission under section 4 to install a lift in the premises] [Words and figure substituted for the words and figure 'permission to erect a lift under section 4' by West Bengal Act 23 of 1961.] shall, within one month after the [completion of the installation] [Words substituted for the words 'completion of the erection' by West Bengal Act 23 of 1961.] of such lift, give to the officer authorised in this behalf notice in writing of such completion and shall make an application to him for license for working the lift.
