Section 15(1) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
(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).
