(1)Where any accident occurs in the operation of any lift which results or was likely to result in injury to any person, the owner of the building in which the lift is working or if such owner has appointed an agent and has communicated his name to the Inspector of Lifts under sub-section (3) such agent shall, as soon as may be, after such accident give notice with full details of the accident to the Inspector of lifts and also to the Commissioner of police of the City of Bangalore and elsewhere to the District Magistrate or such officer as the Government may by order specify and the lift installation shall not be interfered with in any way and the working of such lift shall not be resumed except with the written permission of the officer authorised in this behalf by the Government.(2)For the purposes of sub-section (1), the owner of every building in which a lift has been installed may, and if such owner does not reside in such building shall, appoint an agent who shall be a resident in the town or village in which the building is situate to give notice of any accident occurring in the operation of the lift.(3)The name of every agent appointed under sub-section (2) shall be communicated to the Inspector of Lifts.
