(1)Every owner of a place who is permitted to install a lift under section 4, shall, within one month after the completion of the erection of such lift deliver or send or cause to be delivered or sent to such officer as the State Government may authorise in this behalf notice in writing of such completion and shall make an application to him for a licence for working the lift.(2)An application for a licence made under sub-section (1) shall be in such form as may be prescribed. Along with such application, such fee as may be prescribed shall be paid.(3)On receipt of such application such officer as may be authorised in this behalf by the State Government after making such enquiry as may be necessary forward the application with his remarks to the State Government. The State Government may, thereupon, either grant or refuse the licence.
