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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Lifts Rules, 1997

(1)Every owner of a place intending,-
(a)to erect a Lift in such place; or
(b)to make additions or alterations to existing Lift shall make an application in Form "A" to the Inspector. Every such application shall be accompanied by-
(i)Triplicate copies of drawings duly signed by the applicant showing the following particulars, namely:-
(a)Layout of the Lift erection;
(b)Plan;
(c)Sectional elevation;
(d)Arrangement of doors;
(e)Lift well enclosures;
(f)Size and position of the machine relating to the Lift well;
(g)Position of hoisting machine;
(h)Number of floors to be served and total travel; and
(i)Wiring diagram of the complete electrical installation with all wiring, light points, switch-fuses, control panel and other electrical apparatus, size of wires, earthing scheme with size of earth leads, method of construction of earth electrodes, laying of cables for Lift equipments duly signed by the manufacturer of Lift or company of Electrical and Mechanical Engineer to whom the lift erection work is entrusted and also signed by the licensed electrical contractor to whom the electrical erection work is entrusted:
Provided that the additions or alterations proposed to be made to existing Lift installation shall be shown by distinct colour.
(ii)Copy of approval obtained from the Urban Local Body concerned for the building plan:
(iii)A challan for a fee of Rs. 500 (rupees five hundred only) for a lift remitted into Government Treasury.