(1)Every owner of a place intending to install a lift in such place after the commencement of this Act, shall make an application to such officer as the Government may authorise in this behalf for permission to erect such lift. Such application shall be in writing and in such form as may be prescribed. Such application shall specify,-(a)the type of the lift;(b)the rated maximum speed of the lift;(c)the maker's or designer's rated capacity in weight;(d)the maximum number of passengers in addition to the lift operator which the lift can carry;(e)the total weight of the lift car carrying the maximum load;(f)the weight of the counterweight;(g)the number,description, weight and size of the supporting cables;(h)the depth of the pit from the lowest part of the car when at the lowest floor;(i)such details of the construction of the overhead arrangement with the weight and sizes of the beams as may be prescribed; and(j)such other particulars as may be prescribed.(2)On receipt of such application the officer authorised under this section shall, after making such enquiry and requiring the applicant to furnish such information as may be necessary, forward the application with his remarks to the Government. The Government may thereupon either grant or refuse the permission. Such permission shall be valid only for a period of [twelve months] [Substituted by Act 22 of 1993 w.e.f. 26.5.1993] from the date on which it is granted.[Provided that on an application being made to the authorised officer and on his recommendation, the Government, if satisfied, may extend the said period by a period not exceeding six months.] [Inserted by Act 22 of 1993 w.e.f. 26.5.1993]
