Subject to such rules as may be made in this behalf no lift shall be worked except under and in conformity with the terms of the licence granted in respect of the same:Provided that nothing in this section shall apply to a lift installed at the date of the commencement of this Act, for a period of two months from such date or if an application for licence is made within that period in accordance with the provisions of section 6, until such application is finally disposed of under the said section.7A. Additions and alterations to the lift installation,-No additions or alterations other than those required to be made under Sub-section (2) of Section 8, shall be made to any lift installation except with the previous permission in writing of an officer authorised in this behalf by the State Government.
