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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(b) in Tamil Nadu Lifts Rules, 1997

(b)If the application for renewal of licence along with fees and copy of renewed Insurance Policy taken by the owner of the Lift covering insurance for the persons using the Lift is not produced to the Inspector within the period referred to in clause (a), an additional fee of Rs. 50 (rupees fifty only) for each lift for a delay of each month or a fraction thereof shall also be remitted into the Government Treasury by the licensee and the challan shall accompany the application for renewal of licence.