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State of Maharashtra - Section

Section 26 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

26. Intimation about closure.

- If any building where lift or escalator or moving walk is installed gets decommissioned, an intimation about the same shall be given by the owner to the Electrical Inspector (Lifts) within a period of one month from date of decommissioning of lift, escalator or moving walk.