Section 5(1) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
(1)Any person or body of persons or body corporate having valid electrical contractor licence issued by the Licencing Board constituted under the provisions of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 framed under the Electricity Act, 2003, who intends to obtain a licence for erection, maintenance and testing of lifts, escalators or moving walks, may make an application in such form as may be prescribed to the Electrical Inspector (Lifts). Such application shall be accompanied by such fees as may be specified by the Government, from time to time, by notification in the Official Gazette.
