Section 14(2) in Jharkhand Lift and Escalators Act, 2017
(2)Whenever any accident occurs in the process of operation of any lift or escalator causing injury to any person, the owner shall, within a period of twenty-four hours of the accident, give intimation with full details of accident, in such form as may be prescribed, to the Inspector the working of such lift or escalator, shall not be resumed except, with the written permission of the Inspector.
