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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Lifts Act, 1997

(2)If no such inspection the Inspector is of opinion that any lift installation in any place is in an unsafe condition, he may, by order in writing, direct the owner, of the place to carry out such repairs or alterations to such lift as he may deem necessary with in such time as may be specified therein and may in necessary, also direct that the working of such lift be discontinued until such repairs or alterations are made. The owner shall thereupon comply with any such direction within the period specified therein and shall forthwith report in writing to the Inspector, his compliance with such direction.