Section 8(1) in The West Bengal Lifts And Escalators Act, 1955
(1)[The] [Word substituted for the words and figures 'Notwithstanding anything contained in sections 4 and 5, the' by West Bengal Act 22 of 1958.] owner of any premises in which a lift has been installed before the commencement of this Act, shall within [six months] [Words substituted for the words 'three months' by West Bengal Act 22 of 1958.] from such commencement apply for a license for the working of such lift.
