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State of Tamilnadu - Section

Section 7 in Tamil Nadu Lifts Rules, 1997

7. Terms and conditions of licence for working of Lift.

- Every Lift shall be operated, subject to the following terms and conditions, namely:-
(1)The licensee shall forthwith report to the Inspector any defect in the operation of the Lift;
(2)The licensee shall not carry out any additions or alterations to a Lift erected without obtaining permission in that behalf from the Inspector as required under these rules;
(3)The licensee shall not use the Lift which is not in a safe condition and shall be solely responsible for the safe maintenance of Lift, so that these rules are always complied with;
(4)The maintenance of the Lift shall be done by a manufacturer of Lifts or Company of Electrical and Mechanical Engineers approved by the Inspector;
(5)No other person shall wilfully interfere with any mechanism of the Lift;
(6)Every Lift Operator, if appointed in case of manually operated Lift, must have attained the age of eighteen years and shall be a person who has been trained in the correct operation "of the Lift;
(7)When a Lift erected at any place ceases to be used as such, the owner shall either remove it or maintain it in safe mechanical condition after disconnecting it entirely from the electric supply. All gates and doors shall be securely locked, so as to prevent the accidental entry to Lift well and to prevent inadvertent use;
(8)All electrical works in connection with erection of Lift shall be carried out in accordance with the provisions of the Indian Electricity Act, 1910 [(Central Act IX of 1910)] [This Act has been repealed and re-enacted as the Electricity Act,2003.] and the Indian Electricity Rules, 1956;
(9)All apparatus and components of Lifts shall be of sufficient ratings and of sufficient mechanical strength for the duty which they may be required to perform under the environmental conditions of installation and shall be constructed, installed, protected, worked and maintained to ensure safety of human beings and property;
(10)The code of practices prescribed by the Bureau of Indian Standards including National Electrical Code shall be followed in respect of the Lift and its installation;
(11)The material and apparatus used shall conform to the prescribed specifications of Bureau of Indian Standards; and
(12)The Lift shall be tested in the manner specified in specifications and Codes of Bureau of Indian Standards.