Section 14 in The West Bengal Lifts And Escalators Act, 1955
14. Application for permission to erect escalator.
- The owner of any premises intending to install an escalator in such premises shall make an application to such officer as the State Government may authorise in this behalf for [permission to install such escalator. The application shall specify-] [Words substituted for the words 'permission to erect' by West Bengal Act 23 of 1961.](a)the width of the escalator,(b)the contract speed of the escalator,(c)the contract load of the escalator in [kilograms] [Word substituted for the word 'pounds' by West Bengal Act 17 of 1975.],(d)the angle of inclination of the escalator with the horizontal,(e)such other details of construction including in particular details regarding the weight and size of beams as may be prescribed, and(f)such other particulars as may be prescribed.
