Section 11(2) in The West Bengal Lifts And Escalators Act, 1955
(2)The owner of any premises [who works a lift in such premises under a license granted] [Words substituted for the words 'to whom a license to work a lift has been granted' by West Bengal Act 23 of 1961.] under this Act shall appoint a duly qualified and competent person or firm [holding a certificate of registration granted in this behalf by such authority, in such manner and on payment of such fee, not exceeding [one hundred rupees] [Words within third brackets inserted by West Bengal Act 23 of 1961.], as may be prescribed] for the proper maintenance of the lift installation and shall communicate the name of such person or firm to the Inspector of Lifts and also in the city of Calcutta to the Commissioner of Police and elsewhere to the District Magistrate within such time from the date of the granting of the license as may be specified in the license. Any change of person or firm appointed as aforesaid shall be notified to the Inspector of Lifts and also to the Commissioner of Police or the District Magistrate, as the case may be.
