Section 5(5) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
(5)An application for the renewal of licence granted under sub-section (3) shall be submitted to the Chief Electrical Inspector though concerned Electrical Inspector (Lifts) at least thirty days prior to the date of expiry of licence or renewed licence, as the case may be, in such form as may be prescribed and shall be accompanied by such fees as may be specified by the Government, from time to time, by notification in the Official Gazette.
