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State of Tamilnadu - Section

Section 13 in Tamil Nadu Lifts Act, 1997

13. Report of accidents.

- Where any accident occurs in the working of any lift which results or is likely to result in loss of life or injury, the owner of the place shall, as soon as may be, after such accident, give notice of the occurrence and of any such loss or injury together with full details of accident in such form as may be prescribed, to the Inspector and also to the Commissioner of Police in the City of Chennai, Madurai or Coimbatore and elsewhere to the District Magistrate or such other officer as the Government may by order specify in this behalf and the lift installation shall not be interfered within any way and the working of such lift shall not be resumed except with the written permission of the Inspector.