Section 14 in Jharkhand Lift and Escalators Act, 2017
14. Log book and reporting.
(1)The owner shall, maintain a log book for each lift and escalator and enter therein the details of operation, break-down (other than failure in electrical supply) and accident, if any. This log book may be inspected by the Inspector as and when he desires.(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.
