Section 8(1A) in The West Bengal Lifts And Escalators Act, 1955
(1A)[ Without prejudice to the provisions of section 18, the owner of any premises-(a)in which a lift has been installed but no license for the working of the lift has been applied for in accordance with the previsions of this Act, or(b)in which a lift has been installed without the permission required to be applied for under section 3,shall as soon as may be apply for a license for the working of such lift.
