(2)Every notice, order or document by or under this Act, required or authorised to be addressed to the owner or the agent of the owner, or the occupant of any premises shall be deemed to properly addressed, if addressed by the description of the “owner” or “agent of the owner” or “occupant” of the premises (naming the premise) and may be served by delivering It or a true copy thereof, to some person on the premises or, if there is no person on the premises to whom the same can with reasonable diligence be delivered, by affixing it on some conspicuous part of the premises.13B. Protection for acts done in good faith,-No suit, prosecution or other legal proceedings shall be instituted against any officer for anything which is in good faith done or intended to be done under this Act.13C. Application of Act to lifts belonging to Government,-The provisions of this Act shall apply to lifts installed by Government and in the application of the said provisions to such lifts, the said provisions shall be deemed to have been adapted or modified as follows:–
