Section 7(1) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
(1)Every owner of a place who is permitted to erect or install a lift or escalator or moving walk under section 4, shall, within one month after the completion of the erection or installation of such lift or escalator or moving walk deliver or send or cause to be delivered or sent to the Electrical Inspector (Lifts) the notice in writing of such completion and shall make an application to him for a licence for working or using the lift or escalator or moving walk.
