(1)Every owner of a place who is permitted to erect a Lift in such place under rule 3 shall, on completion of such erection of Lift, give a notice to the Inspector and shall make an application to him for a licence. The notice of completion of the erection of Lift and the application for licence shall be in Form "C" along with the following:-(a)a work completion report of the erection of Lift in Form "D" as obtained either from the manufacturer of Lifts or a Company of Electrical and Mechanical Engineers, as the case may be;(b)a completion report in Form "E" of the licensed electrical contractor;(c)a challan for a fee of Rs. 500 (rupees five hundred only) towards the licence remitted into a Government Treasury;(d)copy of insurance policy taken by the owner of the Lift, covering insurance for the persons using such Lift.
