(2)Order for repairs, alterations to and discontinuance of lifts in an unsafe condition:-If on such inspection the officer is of the opinion that any lift in any building is in an unsafe condition, he may issue an order on the owner of the building or his agent appointed under sub-section (2) of section 9, requiring such repairs or alterations to be made to such lift as he may deem necessary within the time specified therein and may also, If necessary, order the use of such lift to be discontinued until such repairs or alterations are made or such unsafe condition is removed. The owner or his agent, as the case may be, shall thereupon comply with the order within the period specified therein and shall forthwith report in writing to the officer of having so complied.
