Section 415(43) in The City of Nagpur Corporation Act, 1948
(43)Passenger-lifts. - (a) the construction, maintenance and working of passenger lifts, and all machinery and apparatus pertaining thereto;(b)the construction, maintenance, fencing and lighting of shafts, landings, hatches and gates connected with passenger-lifts;(c)the entry upon, and inspection of any premises containing a passenger-lift by such persons as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may authorise in this behalf;(d)the prohibition of the use of any lift where any by-law made under this sub-section has not been complied with :Provided that such by-laws shall not affect any provisions of the [Factories Act, 1934] [See now the Factories Act, 1948 (LXIII of 1948).], or of the Indian Electricity Act, 1910, or any rules framed thereunder;Explanation. - A lift actually used as a lift by passengers is, for the purposes of this sub-section, a passenger-lift notwithstanding that it may not have been constructed for that purpose and that its use as a passenger-lift is not authorised by the owner or occupier;
