Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(1) in THE BOMBAY LIFTS ACT, 1939

(1)Every owner of a place who is permitted to install a lift tinder section 4, shall, within one month after the completion of the erection of such lift, deliver or send or cause to be delivered or sent to such officer as the State Government may authorise in this behalf notice in writing of such completion and shall make an application to him for a licence for working the lift.