Section 8 in The West Bengal Lifts And Escalators Act, 1955
8. Application for license in case of existing lift installation.
(1)[The] [Word substituted for the words and figures 'Notwithstanding anything contained in sections 4 and 5, the' by West Bengal Act 22 of 1958.] owner of any premises in which a lift has been installed before the commencement of this Act, shall within [six months] [Words substituted for the words 'three months' by West Bengal Act 22 of 1958.] from such commencement apply for a license for the working of such lift.(1A)[ Without prejudice to the provisions of section 18, the owner of any premises-(a)in which a lift has been installed but no license for the working of the lift has been applied for in accordance with the previsions of this Act, or(b)in which a lift has been installed without the permission required to be applied for under section 3,shall as soon as may be apply for a license for the working of such lift.(2)The provisions of sub-sections (2), (3) and (4) of section 5 shall, so far as may be applicable, apply to such application:] [[Sub-section (1A) first inserted by West Bengal Act 22 of 1958, then substituted by West Bengal Act 23 of 1961. Previous sub-Section (1A) was as under:-'(1A) Without prejudice to the provisions of section 18, the owner of any premises in which a lift has been installed before the commencement of this Act who has not applied for a license for the working of such lift within the period of six months referred to in sub-section (1) may apply after the expiry of the said period of six months for a license for the working of such lift.'.]][Provided that a fee of double the amount [as may be prescribed under sub-section (4)] [Proviso inserted by West Bengal Act 22 of 1958.] of section 5 shall be paid along with an application under sub-section (1A), which shall not be refunded whether the license is granted or not].
