Section 14 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
14. Owner to give facilities for inspection of lift, escalator or moving walk.
- The owner of a building or his authorized representative in which place a lift or escalator or moving walk is installed shall provide all necessary facilities to the Electrical Inspector (Lifts) or any other officer authorised in this behalf by him for inspecting a lift or escalator or moving walk; and if required by the Electrical Inspector (Lifts) or officer authorised by him shall also procure attendance of contractor of lift, escalator or moving walk or his authorised representative.
