Section 17 in The West Bengal Lifts And Escalators Act, 1955
17. Breach of terms or conditions.
- The breach of any of the terms and conditions under which a license is granted, shall render the license liable to be suspended by an officer authorised in this behalf by the State Government for such period as may be specified in the order and if any terms or conditions of the license, for the breach of which the order of suspension is passed, are not complied with within such period, such officer may cancel the license.
