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Bombay Presidency - Section

Section 11 in THE BOMBAY LIFTS ACT, 1939

11. Inspection of lifts,-

Every lift shall be inspected at least once in six months by an officer authorised in this behalf by the State Government. An annual fee at such rate as may be prescribed shall be charged for such inspection and such fee shall include the charges for the inspection of the motor.11A. Recovery of fees,-All sums payable as fees under this Act shall be recoverable as arrears of land revenue.