Section 19(1) in The West Bengal Lifts And Escalators Act, 1955
(1)An appeal shall lie to the State Government from any of the following orders, namely:-(a)an order under section 4 or section 4 read with section 8, refusing [permission to install] [Words substituted for the words 'permission to erect' by West Bengal Act 23 of 1961.] a lift;(b)an order under section 5 or section 5 read with section 8, refusing the grant of license to work a lift;(c)an order under section 12;(d)an order under section 17 suspending or cancelling the license to work a lift.
