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State of Jharkhand - Section

Section 7 in Jharkhand Lift and Escalators Act, 2017

7. Inspection.

- Every lift and escalator which has been registered shall be inspected once in a period of three years by the Inspector or by an officer or an agency authorized by the Government on its behalf. A fee as may be prescribed shall be charged for such inspection, in addition to any other electrical installation testing fees.