Section 15 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
15. Report of accident and inquiry.
(1)Where any accident occurs in the operations of any lift or escalator or moving walk which results or likely to have resulted in injury to any person or loss of human life, the owner or occupier or authorized representative of the owner of the building in which the lift or escalator or moving walk is working or if such owner has appointed the authorized representative under sub-section (2) and has communicated his name to the Electrical Inspector (Lifts) under sub-section (3), such authorized representative shall give intimation of the accident and of any such loss or injury actually caused by the accident, and followed by a detailed report of the accident in such form and within such time, as may be prescribed, to the Electrical Inspector (Lifts) or such authorized officer and to such other authorities as the State Government may by an order direct. The lift or escalator or moving walk installation shall not be interfered with, in any way, and the working of such lift or escalator or moving walk shall not be resumed except with the written permission of the Electrical Inspector (Lifts).(2)For the purpose of sub-section (1), the owner of a building in which place a lift or escalator or moving walk has been installed does not reside in such building, he shall appoint authorized representative who shall be a resident in the town or village in which the building is situated, to give intimation and report of any accident occurring in the operation of the lift or escalator or moving walk.(3)The name of every representative appointed under sub-section (2) shall be communicated in writing to the Electrical Inspector (Lifts).(4)The State Government may authorize the Electrical Inspector (Lifts) to inquire and report-(a)as to the cause of any accident affecting the safety of the public, which may have been occasioned by or in connection with, the lift or escalator or moving walk installation, or(b)as to the manner in which, and extent to which, the provisions of this Act or the rules made thereunder, so far as those provisions affect the safety of any person, have not been complied with.The conclusion of the Electrical Inspector (Lifts) in respect of the accident and inquiry thereto shall be final.(5)(a)Every Electrical Inspector (Lifts) or such other person holding an inquiry under sub-section (4) shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 (V of 1908) for the purpose of enforcing the attendance of witness and compelling the production of documents and material objects.(b)Every person required by an Electrical Inspector (Lifts) or such other person as aforesaid to furnish any information shall be legally bound to do so within the meaning of section 176 of the Indian Penal Code (45 of 1860).
