Section 21(2) in The West Bengal Lifts And Escalators Act, 1955
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters, namely:-(a)specification for lift installation;(b)the manner in which [plans] [Word substituted for the words 'erection plans' by West Bengal Act 23 of 1961.] of a lift installation shall be submitted;(c)the manner in which a lift installation may be tested;(d)the form of application for a license to work a lift;(ee)[ the fee to be paid along with an application for a license to work a lift under sub-section (4) of section 5;] [Clause (ee) inserted by West Bengal Act 17 of 1975.](e)the terms and conditions subject to which and the form in which the license may be granted;(f)the annual license fees to be prescribed under section 6 and the time within which such fees are to be paid;(ff)[ the fee to be levied for annual inspection of a lift under sub-section (1) of section 11 and the fee to be levied for other inspection under the proviso to sub-section (1) of that section;] [Clause (ff) inserted by West Bengal Act 17 of 1975.](g)[ the authority by which, the manner in which and the fee on payment of which a certificate of registration referred to in sub-section (2) and a certificate of authorisation referred to in sub-section (3) of section 11 may be granted;] [[Clause (g) substituted by West Bengal Act 23 of 1961, which was earlier as under:-'(g) the qualifications and competency of person or firm, required to be appointed under sub-section (2) of section 11;'.]](h)the form in which an order under section 12 may be served;(i)the manner in which notice of accidents shall be given and the form of such notice;(j)the procedure in appeals under section 19, the period of limitation for such appeals, and the fees, if any, for such appeals; and(k)any other matter which may be or is required to be prescribed under this Act.
