Section 23(2) in Jharkhand Lift and Escalators Act, 2017
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)Specifications for lifts and escalators;(b)The manner in which erection plans of lift and escalators shall be submitted;(c)The manner in which lifts and escalators may be tested;(d)The form of application of permission for the erection of lift and escalators and license for working such lifts and escalators;(e)The form of report of completion to be sent under sub-section (4) of Section 1;(f)The term and conditions and restrictions subject to which, and the form in which, the license may be granted for the working of lifts and escalators and the fees to be paid in respect of such licence;(g)The manner in which and the terms subject to which the lifts and escalators shall be worked;(h)The manner in which notice of accidents shall be given;(i)The form of notice of accidents to be given under Section 14 (2);(j)The form and manner to file appeal; and (k) Any other matter which is to be, or may be prescribed.
