Section 11(3) in The West Bengal Lifts And Escalators Act, 1955
(3)[ Save as may otherwise be provided by rules made under this Act, the owner of any premises who works a lift in such premises under a license granted under this Act shall, for the purpose of working such lift, appoint, in such manner as may be prescribed, one or more lift attendants who shall be persons possessing a certificate of authorisation granted in this behalf by such authority, in such manner and on payment of such fee, not exceeding five rupees, as may be prescribed.] [Sub-Section (3) inserted by West Bengal Act 23 of 1961.]
