Section 17 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
17. Periodical inspection of lift, escalator or moving walk.
(1)Every lift, escalator or moving walk shall be inspected periodically at least once in a year or at such earlier intervals as the Government may specify by notification in the Official Gazette by an Electrical Inspector (Lifts) or such officer appointed in this behalf by the Government.(2)The Government may by notification in the Official Gazette, specify the rate of inspection fee to be charged for such periodical inspection.
