Section 7 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
7. Licence for working of a lift or escalator or moving walk.
(1)Every owner of a place who is permitted to erect or install a lift or escalator or moving walk under section 4, shall, within one month after the completion of the erection or installation of such lift or escalator or moving walk deliver or send or cause to be delivered or sent to the Electrical Inspector (Lifts) the notice in writing of such completion and shall make an application to him for a licence for working or using the lift or escalator or moving walk.(2)An application for a licence under sub-section (1) shall be in such form as may be prescribed. Such application shall be accompanied by such fees, as may be specified by the Government, from time to time, by notification in the Official Gazette.(3)On receipt of such application the Electrical Inspector (Lifts) after making such inquiry as may be necessary forward the application with his remarks to the Chief Electrical Inspector. The Chief Electrical Inspector may, thereupon, either grant the licence in such form and subject to such terms and conditions, as may be prescribed or refuse the licence.(4)The Chief Electrical Inspector shall record reasons in writing for refusal of licence under sub-section (3).(5)The owner who has been granted licence under sub-section (3) shall get his lift or escalator or moving walk maintained by the approved contractor who has been granted licence under this Act.(6)The application for licence shall be accompanied by a certificate signed by the approved contractor in the following format :-"I ............., the approved contractor, have carried out the examination, inspection and testing of the lift, escalator or moving walk in accordance with the Maharashtra Lifts, Escalators and Moving Walks Act, 2017 and the rules framed thereunder, and I am of the opinion that the installation is fit for use.".
