Section 3 in The West Bengal Lifts And Escalators Act, 1955
3. Application for permission to erect lift.
- The owner of any premises intending to install a lift in such premises shall make an application to such officer as the State Government may authorise in this behalf, for [permission to install such lift] [Words substituted for the words 'permission to erect such lift' by West Bengal Act 23 of 1961.]. The application shall specify-(a)the type of the lift,(b)the contract speed of the lift,(c)the contract load of the lift in [kilograms] [Word substituted for the word 'pounds' by West Bengal Act 17 of 1975.],(d)the maximum number of persons which the lift can carry,(e)the total weight of the lift car including the contract load,(f)the weight of the counterweight,(g)the number, description, weight and size of the suspension ropes,(h)the pit depth,(i)such other details of construction as may be prescribed including in particular details regarding construction of the overhead arrangement and the weight and size of the beams,(j)such other particulars as may be prescribed.[* * * * * *] [['Explanation' omitted by West Bengal Act 23 of 1961, which was as under:-'Explanation. - In this Act, the expression, 'owner of any premises' shall be deemed to include a tenant of the whole or part of such premises, who has obtained permission in writing from the owner of the premises to install a lift.'.]]
